POONAM NILESH SAWANT Vs. NILESH SHRIRAM SAWANT

JUDGEMENT

(1.) The petitioner is aggrieved by an order passed by the Family Court, Pune on 5th November, 2019. The order impugned came to be passed on an application (Exhibit 4) ; "Application for interim maintenance under Section 24 of the Hindu Marriage Act", which contain an interim prayer to the following effect and which is titled as prayer clause (d).

(2.) Similarly, a pursis was fled by the petitioner to the effect seeking the Leaving Certifcate from the New Horizon Scholars School and Neo Kids to Lexicon International School, Wagholi, Pune on 4th November, 2019. An ad-interim order was a result of the said pursis and the learned Judge, Family Court, understood the argument of the parties to the effect that both the children aged 9 and 3 years respectively were taking education at the school at Airoli. The Court noted that the parents are concerned with the welfare and convenience of the children. On taking into consideration the fact that the academic session was in progress, the impugned order directed that the children be restored to their original school i.e. school at Airoli, to complete the academic year. The direction was also issued to the school at Airoli not to issue the transfer certifcates of both the children until fnal determination of the application.

(3.) The daughter, who is pursuing her education in the school at Airoli in fourth standard, is undergoing her fnal examination and her academic session would come to an end by end of March 2020.