KIRTIDA BHAVESH CHHADVA Vs. BHAVESH SHAMJI CHHADVA

JUDGEMENT

(1.) Both these appeals arise out of the common judgment delivered by the Judge, Family Court Mumbai at Bandra in Petition No.A-1022 of 2004 and Petition No.C-188 of 2004 delivered on 23/7/2010, thereby the petition for divorce has been decreed by dissolving the marriage under Sec. 13(1)(i-a) of the Hindu Marriage Act and dismissing the petition for maintenance filed by the wife. Feeling aggrieved by the outcome of both the petitions the respondentwife has approached this Court by way of filing the appeals against the impugned orders.

(2.) The husband had filed Petition No.A-1022 of 2004 for divorce under Hindu Marriage Act 1955, on the ground of cruelty, whereas the wife has filed Petition No.C-188 of 2004 seeking maintenance and residential accommodation under the provisions of the Hindu Adoptions and Maintenance Act, 1956.

(3.) So far as the relief of maintenance claimed by the wife is concerned, during the pendency of the maintenance petition the application for interim maintenance filed by the wife was allowed and the husband has been directed to pay an amount of Rs.1200.00 per month along with a cost of Rs.1,000.00 vide order dtd. 21/9/2005. This order continued to operate during the pendency of the petition till its decision.