SUPRIYA SUNIL ZAMBARE Vs. SUNIL UTTAM ZAMBARE

JUDGEMENT

(1.) Heard Ms. Rati Sinhasane, learned Counsel appearing for the Petitioner and Mr. Sarthak Diwan, learned Counsel appearing for the Respondent.

(2.) By the present Writ Petition filed under Article 227 of the Constitution of India, the challenge is to the legality and validity of the Order dtd. 11/1/2024 passed by the learned 6 th Joint Civil Judge Senior Division, Sangli below Exhibit-79 in Hindu Marriage Petition No.166 of 2019. The said Application bearing Exhibit-79 has been filed by the present Petitioner seeking to strike out the defence of the Respondent under the provisions of Order XXXIX Rule 11 (Bombay Amendment) of the Code of Civil Procedure, 1908 ("CPC").

(3.) The learned trial Court has rejected the said Application on the ground that the Petitioner is not entitled for Rs.1,000.00 per month in addition to the maintenance of Rs.1,500.00 per month.