MANSI BHAVIN DHARANI Vs. BHAVIN JAGDISH DHARANI

JUDGEMENT

(1.) Heard learned counsel for the Appellant and learned counsel for the Respondent.

(2.) Admit. Respondent waives service. By consent, taken up for fnal disposal.

(3.) By this Appeal fled under Sec. 19 of Family Court Act, 1984 the original Petitioner (Appellant) challenges the impugned Judgment and decree passed by the Principal Judge, Family Court Mumbai dtd. 17/2/2022 thereby passing a decree partially to the extent of prayer clause (a) and whereby the marriage between the Petitioner and the Respondent is dissolved under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955. The learned Family Court has however kept the Petition pending for the reliefs prayed in prayer clauses (b) and (c) to the Petition. So far as prayer clauses (b) and (c) are concerned, the clause (b) refers that the Respondent be directed to pay maintenance of Rs.80,000.00 per month to Petitioner and her son; and clause (c) refers to costs of the present Petition to be granted in favour of the Petitioner.