ARPANA VIJAY MANORE Vs. VIJAY TUKARAM MANORE

JUDGEMENT

(1.) Heard.

(2.) Rule. The rule is made returnable forthwith. With the consent of learned Advocates for both the sides, the matter is heard finally at the stage of admission.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner-wife is impugning the order dated 02.02.2019, passed by the learned Judge of the Family Court, Aurangabad rejecting her application (Exhibit-14), seeking interim alimony under Section 24 of the Hindu Marriage Act, 1955 in a proceeding for divorce filed by the respondent- husband under Section 13 (i-a) of that Act.