MEHUL JAGDISH TRIVEDI Vs. MANISHA MEHUL TRIVEDI

JUDGEMENT

(1.) This petition is filed under Sec. 14 of the Presidency-Towns Insolvency Act, 1909 (Insolvency Act) by the petitioner seeking a declaration that the petitioner be declared as an insolvent under the provisions of the said Act and further seeks stay of the execution proceedings in respect of an order dtd. 17/5/2021 passed by the Family Court, Mumbai, whereby the petitioner was directed to pay maintenance of Rs.25,000.00 per month under Sec. 125 of the Code of Criminal Procedure (Cr.P.C.).

(2.) The petitioner-husband is a dance teacher staying in suburb of Mumbai and the respondent-wife is staying in South Mumbai.

(3.) On 28/1/2014 petitioner-husband and respondent-wife tied marital knot. Within 2 months of marriage, there were differences resulting into dispute reaching the Family Court pursuant to proceedings filed by the respondent-wife.