MRS.SNEHA SACHIN DHURI Vs. SACHIN DINANATH DHURI

JUDGEMENT

(1.) The Family Court Appeal No.95 of 2007 preferred by the wife takes an exception to the judgment and decree dated 13th February, 2006 passed by the learned Judge of Family Court, at Mumbai. The appellant wife filed an application under Sections 18 and 20 of the Hindu Adoption and Maintenance Act, 1956 (for short "the said Act"). The appellant prayed for a maintenance @ Rs.30,000/- per month for herself and Rs.20,000/- per month for the minor son. By the impugned judgment and decree, the Family Court directed the respondent-husband to pay Rs.10,000/- per month as maintenance to the appellant-wife and Rs.3,500/per month as maintenance to the minor child. The respondent-husband was directed to provide suitable accommodation to the appellant-wife and the minor son.

(2.) Family Court Appeal No.211 of 2007 was filed by the present appellant-wife. The said appeal takes an exception to the order dated 1st November, 2007 passed by the learned Judge of the Family Court on the execution application filed by the appellant-wife seeking execution of the decree subject matter of Family Court Appeal No.95 of 2007.

(3.) Family Court Appeal No.95 of 2007 along with Family Court Appeal No.211 of 2007 were placed for final hearing before a Division Bench of which one of us (A.S.Oka, J.) was a party.