SHEKHAR PANDHARINATH POKALE Vs. SAPANA SHEKHAR POKALE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, by consent of learned counsel for the Petitioner and Respondent.

(2.) By this Petition, filed under Article 227 of the Constitution of India, Petitioner-husband is invoking extra-ordinary writ jurisdiction of this Court to challenge the order dated 15th December 2015 passed by Family Court No.5, Pune, below Exhibit-14 in P.A. No.1042 of 2014, thereby directing the Petitioner to pay the amount of Rs.25,000/- per month to the Respondent-wife from the date of filing of the application till decision of the main Petition for nullity of marriage. Further, Petitioner is also directed to provide one BHK self-contained flat in Pune to the Respondent-wife or to pay Rs.15,000/- per month as rent to her from the date of filing of the application till decision of the main Petition.

(3.) The submission of learned counsel for the Petitioner is that, the marriage of Petitioner and Respondent has taken place on 15th November 2013 and within two months thereafter, Respondent-wife has left him and, that too, without consummation of marriage.