GAURAV GUPTA Vs. RADHIKA GUPTA

JUDGEMENT

(1.) Heard Shri Parag Rao, learned Counsel appearing for the Petitioner and Shri Sudin Usgaonkar, learned Counsel appearing for the Respondent.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondent waives service.

(3.) The above Petition challenges an Order dated 09.04.2012 passed by the learned Civil Judge, Senior Division, Mapusa, whereby an application under Section 24 of the Hindu Marriage Act, seeking interim maintenance came to be disposed of directing the Petitioner to pay to the Respondent, inter alia, consolidated sum of Rs.3,00,000/- per month besides the amounts which have been awarded under the Domestic Violence Act.