ALI ABBAS DARUWALA Vs. SHEHNAZ DARUWALA

JUDGEMENT

(1.) The present petition is filed by the petitioner challenging the order dated 22.06.2017 passed by the Family Court at Bandra below Exh7 in petition No.A1097/2015, thereby allowing the application and directing the petitioner to pay an amount of Rs.25,000/ per month to the petitioner and Rs.20,000/ per month each for both the children towards interim maintenance from the date of the filing of the application including the house rent. The petitioner is aggrieved by the said order and prays for quashing and setting aside the said order on the ground that the

(2.) The petitioner and the respondent belong to Islamic Alvi Bohra Community and were married on 16.10.1997. Out of the said marriage three children were born and one eldest son expired on 28.10.2014. The other two children are aged 14 and 13 years respectively.

(3.) It is a specific case of the petitioner that he gave Talaq to the respondent on 29.03.2017 and since the wife herself was claiming divorce, he was under an impression that she would not object to the same. The wife objected to the divorce granted by the petitioner and according to the petitioner she accepted the amount of Mehar and she returned the said amount only on 08.05.2017.