Capt Sundeep Piarey Lal Sharma vs Radha Sundeep Sharma
2021 Latest Caselaw 7927 Bom

                                                                 4_IA1265_21.doc

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION
                   INTERIM APPLICATION NO.1265 OF 2021
                                             IN
              FAMILY COURT APPEAL (ST.) NO.11266 OF 2021

Sundeep Piareylal Sharma                                  ...        Applicant
Vs.
Radha Sundeep Sharma                                      ...        Respondent

Ms. Yashoda Jondhale i/b. Jondhale & Co. for Applicant.

                                      CORAM : UJJAL BHUYAN &
                                              PRITHVIRAJ K. CHAVAN, JJ.

DATE : JUNE 15, 2021

P.C. :

Heard learned counsel for the applicant.

2. This application has been filed by the appellant husband to stay that portion of the judgment and decree of the Family Court dated 30.03.2021 directing the appellant to pay Rs.1,05,000.00 per month to the respondent wife as permanent maintenance. It is contended that the aforesaid amount was arrived at without giving opportunity to the appellant husband to controvert the claim of the respondent wife. That apart, the quantum is exorbitant considering the salary of the appellant husband.

3. Issue notice by usual process, returnable on 29.06.2021.

3.1. Petitioner may also serve the respondent through private notice and file affidavit of service before the returnable date.

(PRITHVIRAJ K. CHAVAN, J.) (UJJAL BHUYAN, J.)

Minal Parab