RAJKUMAR LALDHAR SHARMA Vs. ISHITA RAJKUMAR SHARMA

JUDGEMENT

(1.) Heard Mr. A.D. Bhobe, learned Counsel for the petitioner and Mr. A. Kamat, learned Counsel for respondent No.1.

(2.) Rule. Rule is made returnable forthwith.

(3.) The petitioner is challenging the order passed by the Appellate Authority whereby interim maintenance granted to respondent No.1 by the Trial Court was enhanced by Rs.8000.00 without giving any specific reasons.