PRITAM PRABHU KHOLKAR Vs. SUSHANT PRABHU KHOLKAR

JUDGEMENT

(1.) HEARD Shri M. Rodrigues, learned Counsel appearing for the Petitioner and Mrs. Asha Dessai, learned Counsel appearing for the Respondent no. 1.

(2.) RULE. Heard forthwith, with the consent of the learned Counsel. Learned Counsel appearing for the Respondents, waives service.

(3.) AFTER hearing the matter for sometime, it was agreed by the learned Counsel appearing for the respective parties that the interim maintenance fixed by the learned J.M.F.C. of Rs.2,500/- to be paid to the minor child can be modified whereby the Respondent would pay a consolidated amount for maintenance as an interim measure to both the Petitioner and her minor child.