NEELAM DADASAHEB SHEWALE Vs. DADASAHEB BANDU SHEWALE

JUDGEMENT

(1.) This writ petition challenges three interim orders passed in MJ Petition No.A1633/97 which was for enhancement of maintenance under 25 (2) of the Hindu Marriage Act.

(2.) It may be mentioned that an application under that provision can be filed only upon change in the circumstances of either party which would require modification of the order of permanent alimony passed.

(3.) Two orders are passed upon three applications of the parties.