SHARMILA ABHILASHSINGH THAKUR Vs. ABHILASHSINGH AUDHESHSINGH THAKUR

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(3.) Both these writ petitions are being disposed of by common judgment inasmuch as the order challenged in both the petitions is dtd. 16/09/2022 passed below Exh. 6 in Petition No. E-369/2020. By the impugned order, the learned Judge of the Family Court, Nagpur partly allowed the application made by the petitioners-wife and son and directed the respondent-husband to pay interim maintenance @ of Rs.8,000.00 per month to the wife and Rs.4,000.00 per month to the son from the date of filing of the application i.e. 2/12/2020. The wife and son have challenged the order contending that the interim maintenance quantified by the Court is not just, proper and reasonable. The respondent-husband challenged the order on the ground that considering the position of the petitioner No.1-wife, she is not entitled to get the interim maintenance.