KIRIT AMRUTLAL AGRAVAT Vs. MINAKUMARI KIRIT AGRAVAT

JUDGEMENT

(1.) RULE. , learned advocate appears on caveat for the respondent and waives service of rule.

(2.) WITH the consent of learned advocate appearing on behalf of both the parties, the petition is taken up for final hearing.

(3.) BY way of this petition, under Article 227 of the Constitution of India, the petitioner has prayed for appropriate writ, direction or order and to quash and set aside the impugned order dated 21/04/2008 passed by the learned Family Court No. 2, Ahmedabad below Exh. 7 in Family Suit No. 150/2007 in partly allowing the said application directing the petitioner-husband to pay Rs. 7500/- per month regularly to the respondent-wife as interim maintenance under Section 24 of the Hindu Marriage Act, 1955 from the date of the said application i. e. 28/03/2007 till final disposal of the suit.