(1.) Rule. Returnable forthwith. Heard finally by consent of parties.
(2.) By this petition filed under Article 227 of the Constitution, the petitioner husband is before this court challenging the order dated 10th October,2016 passed by the learned Judge, Family Court, Mumbai whereby an application as filed by the respondent wife for award of maintenance pendente lite has been granted in the following terms:-
(3.) The respondent wife has instituted Petition No. A-183 of 2015 seeking a decree of divorce under the provisions of section 13(1)(i-a) of the Hindu Marriage Act as also has filed a petition under section 26 for interim custody of the child. In paragraph 23 of the matrimonial petition, the respondent had set out the earnings of the respondent husband. The case of the respondent before the Family Court is that the petitioner is associated with the family businesses and has a good source of income and always had high standard of living. The respondent has also placed on record the bio-data of the petitioner received at the time of marriage which disclosed that the petitioner was engaged in the family business. The relevant extract of which reads thus:-