RIPPAL HARBANSLAL SUNEJA Vs. VIBHUTI RIPPAL SUNEJA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) With consent of learned counsel for both the parties, heard finally at the stage of admission itself.

(3.) By this petition, the order passed by the Family Court No.2, Mumbai in Petition No. A-2070 of 2015 on 13 th October, 2016 is challenged by the Petitioner-husband. By the said order, the Petitioner-husband is directed to pay an amount of Rs.30,000/- per month as interim maintenance to the Respondent-wife from the date of filing of the application i.e. 4th January, 2016.