SUDHIAR AMBADKAR Vs. MAMTA AMBADKAR

JUDGEMENT

(1.) This is an application filed under Section 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as, the 'Act of 1955'), for maintenance pendente lite. This application is moved by the respondent in this appeal. The prayer is that the appellant shall pay Rs.20,000/- by way of interim maintenance.

(2.) Heard Smt. Sirpurkar, learned Counsel for the respondent who has moved this application and Shri R.S. Suryawanshi, learned Counsel for the appellant.

(3.) The petition for divorce was moved by the husband in the the Family Court, Amravati, on the grounds as mentioned in the said petition. After the contest from the wife, the learned Judge of the Family Court, Amravati on 04-05-2018, dismissed the said divorce petition. Against the said, the present Family Court Appeal is filed which is admitted on 25-09-2018.