ANUJA LALIT BHOWAR Vs. LALIT PRAKASH BHOWAR

JUDGEMENT

(1.) Rule, returnable forthwith. Learned counsel appearing for the respondent waives service. The petition is heard finally.

(2.) By this petition filed under Article 227 of the Constitution of India, the petitioner has impugned the order dated 24th February 2016 passed by the learned Judge of the Family Court No.2, Mumbai rejecting the application filed by the petitioner for seeking interim maintenance for herself and her daughter who is six years old.

(3.) The petitioner had earlier filed an application for maintenance under the provisions of Protection of Women from Domestic Violence Act , 2005. The same was decided by the Metropolitan Magistrate, 65th Court, Andheri, Mumbai on 7th October 2013 directing the respondent-husband to pay a sum of Rs.7,000/- per month for maintenance from 5th May 2011 till 27th December 2014 and an amount of Rs.3,600/- per month for minor daughter till she attains the age of majority and is married or until further orders. Both the parties had challenged the said order dated 7 th October 2013 passed by the Metropolitan Magistrate before the Sessions Court.