JAYA SANJIV MEHTA Vs. SANJIV BALDEV MEHTA

JUDGEMENT

(1.) This petition was directed to be listed along with Writ Petition No. 8585 of 2006.

(2.) Writ Petition No. 6837 of 2006 is by the petitioner who is a wife of the respondent therein. The respondent in Writ Petition No. 6837 of 2006 (husband) has filed Writ Petition No. 8585 of 2006.

(3.) Both are aggrieved by an order dated 5th August, 2006 which has been passed in Interim Maintenance Application No. 74 of 2004 in Petition No. A- 1638 of 2003. The learned Judge of the Family Court, 13 Bandra, Mumbai has awarded an interim maintenance in favour of the wife of Rs. 3,000 per month but the said amount is not directed to be paid from the date of the application filed for interim maintenance but from the date of the order.