SARDOOL SINGH Vs. HARNEET KAUR

JUDGEMENT

(1.) Heard the respective counsel.

(2.) The petitioner takes an exception to the order dated 28 th January 2020 passed by the Family Court No. 3, Bandra, Mumbai below Exhibit 15, an application for grant of interim maintenance in Petition No. C-69 of 2018.

(3.) The facts necessary for deciding the present petition are as under :