NAZMABEN ISHAKBHAI MANSURI Vs. IQBALBHAI ISHAK MANSURI

JUDGEMENT

(1.) RULE. Learned advocate Shri S.P. Majmudar waives service of Rule on behalf of the respondent No.1 and learned A.P.P. Shri Mengdey for the State.

(2.) With the consent of the learned advocates appearing on behalf of the parties, this petition is taken up for final disposal today.

(3.) Petitioner No.1 is wife of respondent No.1 and petitioner No.2 is minor daughter of respondent No.1. They have challenged the quantum of monthly maintenance ordered to be paid by the Courts below.