ARUN BABAN SAWANT Vs. SUREKHA KERU PIMPARKAR

JUDGEMENT

(1.) In view of the inter related controversies involved, it would be appropriate if all the petitions and the civil applications therein, are disposed of by this common judgment and order. Accordingly, Rule. Rule is made returnable forthwith with the consent of the learned counsel for the parties.

(2.) In all these petitions, challenge is to various orders made by the Family Court at Thane in Marriage Petition No. 188 of 2005 instituted by the respondent wife against the petitioner husband. This is yet another reason as to why, it is appropriate all these petitions and the civil applicators made therein are disposed of by this common judgment and order.

(3.) In the writ petition No. 20 of 2014, the challenge is to the order dated 21 November, 2013 made by the Family Court, declining to condone delay in instituting a review petition against the order dated 9 June, 2008, by which, the petitioner, was directed to pay interim maintenance of Rs.3,000/- per month to the respondent wife and Rs.1,500/- per month to their minor daughter from the date of the application i.e. 29 April, 2005. In the said order, it was made clear that the petitioner is entitled to set off the amount paid by him towards interim maintenance to the minor daughter, either in the present proceedings, or in the proceedings in the Family Court at Bandra.