VIJAYKUMAR JAGDISHRAI CHAWLA Vs. REETA VIJAYKUMAR CHAWLA

JUDGEMENT

(1.) The former appeal is directed against the impugned Judgment and decree passed by the Family Court, Mumbai in Petition No. A-2320/2007 whereby the prayer of the appellant-husband for dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955 has been dismissed.

(2.) The other appeal is against the Judgment and decree passed by the Family Court, Mumbai in Petition No.C-87/2008 providing for maintenance to the respondent-wife at the rate of Rs. 40,000/- per month including accommodation charges payable from the date of the order and direction to the appellant-husband to repay the loan amount to the daughter which she had taken for pilot training. The companion civil application is filed for interim relief of stay of operation of the impugned judgment and decree which is subject matter of challenge in the latter appeal.

(3.) Both the appeals were listed for admission. Before the appeals were heard for admission, the matters were kept in Chambers to explore the possibility of settlement between the parties. Initially, it appeared that the parties may be able to amicably resolve their disputes but eventually the parties requested the Court to hear the appeals for admission on merits as settlement was not possible.