SAMEER ARJUN WAGHMARE Vs. SUNITA SAMEER WAGHMARE

JUDGEMENT

(1.) Both the Family Court Appeals arises out of the common judgment and decree dtd. 7/4/2014 passed by Family Court, Mumbai in Petition No.A-2722 of 2009 and Petition No.C-11 of 2011. By the impugned common judgment and decree, the Family Court dismissed the Petition No.A-2722 of 2009 filed by the Appellant husband seeking dissolution of marriage and allowed the petition No.C-11 of 2011, filed by the Respondent wife seeking maintenance. The Appeals have been preferred by the Appellant husband. Both the Appeals were heard together and is being decided by this common judgment. The Appellant husband is referred to as Petitioner and the Respondent wife is referred to as Respondent.

(2.) The marriage between the parties has been solemnized on 24/1/2007 according to Hindu Vedic Rites and there is no issue born of the wedlock. Petition No.A-2722 of 2009 was instituted by the petitioner-husband Sameer Waghmare seeking dissolution of marriage under the provisions of Sec. 13 (1)(i-a)(i-b) of the Hindu Marriage Act, 1955. Petition No C-11 of 2011 was instituted by the Respondent wife under the provisions of Sec. 18 (2)(a)(b) of the Hindu Adoption and Maintenance Act, 1956 seeking monthly maintenance of Rs.30,000.00, residence and litigation costs.

(3.) The case of the Petitioner in Petition No.A-2722 of 2009 can be briefly summarised as under: