SAMEER DATTA KADAM Vs. SUPRIYA SAMEER KADAM

JUDGEMENT

(1.) Heard Mr. S.M. Gorwadkar, learned Senior Counsel for the petitioner and Mr.R.T. Lalwani, learned Counsel for the respondent, at length.

(2.) By this Petition under Article 227 of the Constitution of India, the petitioner has challenged the judgment and order dated 12.9.2018 passed by the learned Judge, Family Court No.4, Mumbai below Exhibit-6 in L.A. No.3201/2014. By that order, the learned trial Judge has partly allowed the application made by the respondent under Section 24 of the Hindu Marriage Act, 1955 (for short, 'Act') and directed the petitioner herein to pay interim maintenance @ Rs.5 Lakhs per month to the respondent from the date of the application i.e. 4.12.2014 till final decision of the petition. The respondent's claim of residence was rejected.

(3.) The respondent had filed application under Section 24 of the Act on or about 4.12.2014 inter alia claiming interim maintenance of Rs.10 Lakhs per month; for direction to the petitioner to provide 3 B.H.K. flat to her in Bandra, Mumbai worth Rs.10 Crores towards her claim of residence.