SHACHINDRA KAMALA PRASAD SHUKLA Vs. PRIYA SHACHINDRA SHUKLA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, the Writ Petition is taken up for final disposal with consent of the parties.

(2.) The Petitioner- husband challenges the Order passed on Interim Application No.164 of 2021 in Petition No. A- 1744 of 2019, pending before the Family Court at Bandra, Mumbai. By the impugned Order dtd. 24/8/2023, below Exhibit- 12, the Judge, Family Court has passed an order granting maintenance of Rs.15,000.00 per month to the Respondent- wife till disposal of the Petition.

(3.) The Petitioner and the Respondent were married on 28/11/2012. According to the Petitioner, the Respondent-wife left the matrimonial home and started residing with her parents from May 2015. Due to the tantrums and ill-treatment by the Respondent, their relations were strained. Despite the Petitioner buying a new flat for the Respondent's comfort and according to her wish, her attitude did not change, and she insisted on conditions that were impossible for him to fulfill. On 7/6/2019, the Petitioner filed a petition for divorce under Sec. 13(1)(i-a) and (i-b) of the Hindu Marriage Act in the Family Court at Bandra, Mumbai. The Respondent-wife filed an interim application for maintenance on 29/9/2021. The application for interim maintenance was decided by the Judge of the Family Court vide order dtd. 24/8/2023, granting maintenance to the Respondent-wife at the rate of Rs.15,000.00 per month from 1/10/2022 till the disposal of the petition.