ABOIL ALIAS YUGANDHARA Vs. TEJPAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, matter is taken up for final hearing at the admission stage.

(2.) By this petition petitioner assails order dtd. 4/12/2019 passed by the Judge, Family Court, Jalgaon thereby rejecting petitioner's application for grant of maintenance pendente lite under the provisions of Sec. 24 of the Hindu Marriage Act, 1955 (for short "the Act, 1955').

(3.) Petitioner has instituted Petition A-334/2019 before the Family Court, Jalgaon seeking annulment of marriage with respondent. In that application, she filed application at Exhibit-7 under Sec. 24 of the Act, 1955 for grant of interim maintenance. The Family Court has rejected the application essentially on two counts: that petitioner possesses higher qualifications and that on her social media status, she had made declaration to the effect that she had secured job in a company at London.