JOGINDERLAL BRIJLAL VIJ Vs. RITARANI JOGINDERLAL VIJ

JUDGEMENT

(1.) BOTH these writ petitions arise out of the Family Court Orders for Greater Bombay at Bandra in petition No. A-1171/94. Writ petition No.4023/98 arises out of the order passed by the Family Court on 12-1-1998 rejecting the application of the petitioner for modifying the interim maintenance ordered by the Family Court on 18-3-1995. Writ Petition No.4024/98 arises out of the order passed by the Family Court on 12-1-1998 striking out the defence of the petitioner.

(2.) HEARD Counsel for the petitioner Smt. Manjula Rao and the counsel for the respondent Smt. Amarjit Kaur.