VINAYAK BABAN PARAB Vs. SNEHAL VINAYAK PARAB

JUDGEMENT

(1.) The Petitioner-husband challenges the order dtd. 4/8/2023, passed below Exhibit-17 by the Family Court, Thane, in Marriage Petition No. A-364 of 2022. The Judge, Family Court, Thane, vide impugned order dtd. 4/8/2023, has directed the Petitioner-husband to pay monthly interim maintenance of Rs.15,000.00 per month to the minor child Neel from the date of Application dtd. 18/2/2023, till final disposal of main Petition.

(2.) The Petitioner-husband is original Petitioner in Marriage Petition filed by him before the Family Court, Thane, under Sec. Sec. 13(1) (i-a) of the Hindu Marriage Act, 1955 , praying for decree of divorce on the ground of cruelty. The Respondent is the wife of the Petitioner. The Petitioner-husband is running a business of computer sales and services since 2009. He holds diploma in Computer Technology. The Respondent-wife is Bachelor of Engineering and Electronics. According to the Petitioner-husband, the Respondent-wife was working as Software Tester and earning handsome salary prior to the marriage. The parties got married on 2/12/2012 and on 30/9/2014, the Respondent-wife gave birth to a baby boy. Since the marriage of the parties was wrecked beyond salvage, therefore, the Petitioner-husband by invoking Sec. 13(1) (i-a) of the Hindu, Marriage Act, 1955 , filed Petition for decree of Divorce in the Family Court, Thane, on the ground of cruelty.

(3.) During the pendency of the Hindu Marriage Petition, the Respondent-wife filed an application for interim maintenance under Sec. 26 of the Hindu Marriage Act, 1955. The Petitioner-husband filed reply to the Application and vide order dtd. 4/8/2023, the Application was partly allowed by the Judge, Family Court, Thane, by directing the Petitioner-husband to pay maintenance of Rs.15,000.00 per month from the date of Application.