MANISHA AMIT KHAJANCHI Vs. AMIT KANAKRAJ KHAJANCHI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) The Petitioner challenges the judgment and order dtd. 22/8/2023, passed by the Judge, Family Court No.7, Bandra, Mumbai, below Exhibit 10A, in Petition No. A 1899 of 2020, a prayer is made to set aside the said order and enhance the interim maintenance to Rs.3,50,000.00 p.m. or such other and higher amount as this Court deems fit, just and proper, from the date of the application filed by the Petitioner.

(3.) The undisputed facts of the case are that, the petitioner and the Respondent were married on 11/4/2014. There are two minor children (1) Sana Amit Khajanchi born on 31/12/2008 and (2) Yana Amit Khajanchi born on 27/1/2014. The Petitioner has completed her education up to 12th Class and is a home-maker, while the Respondent is a graduate in Commerce. He works along with his father, and is managing the family business, namely, 'Khajanchi Exports '. The Respondent filed Petition for Divorce on 10/9/2020, in the Family Court at Bandra, which is numbered as MJ Petition No. A-1899 of 2020. The Petitioner also filed maintenance Petition No. C-2 of 2021 on 4/12/2020 for maintenance under Hindu Adoption and Maintenance Act, 1956. During the pendency of maintenance Petition filed by the Petitioner, she had also filed an interim maintenance application under Sec. 24 of the Hindu Marriage Act, 1955 ( "HMA ") in the Divorce Petition filed by the Respondent.