GAURAV GUPTA Vs. RADHIKA GUPTA

JUDGEMENT

(1.) HEARD Mr. Rao, learned Counsel appearing on behalf of the petitioner and Mrs. Agni, learned Counsel appearing on behalf of the respondent.

(2.) BY this petition, the petitioner has challenged the interim orders dated 04/10/2012 and 05/10/2012, passed by the learned Ad -hoc Additional Civil Judge Senior Division, Mapusa (Trial Court), in Matrimonial Petition No. 20/2009.

(3.) IN or about June, 2011, the respondent filed an application under Section 24 of the Act for maintenance, pendente lite, in the said Matrimonial Petition No. 20/2009. The respondent prayed for a sum of Rs. 2,00,000/ - per month as interim maintenance to herself and a sum of Rs. 1,50,000/ - per month for maintenance of the children. By order dated 09/04/2012, the Trial Court partly allowed the said application by directing the petitioner to pay to the respondent a sum of Rs. 1,00,000/ - towards the interim maintenance of the respondent and a sum of Rs. 50,000/ - towards education, clothing and other expenses of the two daughters, by excluding the maintenance granted in PWDV case and a sum of Rs. 1,00,000/ - per month towards legal expenses and all the future expenses incurred by the respondent towards future legal proceedings. The petitioner challenged the said order dated 09/04/2012, before this High Court and by judgment dated 09/07/2012, passed in Writ Petition No. 454/2012, this Court quashed and set aside the said order and directed the Trial Court to decide the application for interim maintenance dated 09/06/2011 afresh after hearing the parties in the light of observations made in the order.