KAUSTUBH ARVIND DESAI Vs. ARCHANA ANNASO MALI

JUDGEMENT

(1.) Not on Board. At the request of the respondent, taken up in the production Board.

(2.) Heard Mr. Deshmukh, learned Counsel for the petitioner and respondent - Archana Annaso Mali in person.

(3.) This Petition takes exception to the order dated 27.02.2019 passed by the learned Civil Judge, Senior Division, Jaysingpur below exhibits-14 and 54 in H.M.P.No.96 of 2014. The respondent filed application exhibit-14 under Section 24 of the Hindu Marriage Act, 1955 seeking interim maintenance from the petitioner-husband. The respondent filed application exhibit-54 for continuation of the earlier application exhibit-14. By the impugned order, the learned trial Judge directed the petitioner to pay Rs.12,000/- per month to the respondent as interim maintenance under Section 24 of the Act from the date of filing of the application i.e. 21.02.2015.