Mrs. Prerana Surendra Kadam vs Mr. Surendra Vasant Kadam
2024 Latest Caselaw 24193 Bom

Bombay High Court

Mrs. Prerana Surendra Kadam vs Mr. Surendra Vasant Kadam on 16 August, 2024

Author: B. P. Colabawalla

Bench: B. P. Colabawalla

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                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                      FAMILY COURT APPEAL (ST.)NO. 19682 OF 2024
Mrs. Prerana Surendra Kadam                                    .. Appellant.

             Versus

Mr. Surendra Vasant Kadam                                      .. Respondent.
                                                    WITH
                           INTERIM APPLICATION NO.11693 OF 2024
Mrs. Prerana Surendra Kadam                                    .. Applicant.

             Versus

Mr. Surendra Vasant Kadam                                      .. Respondent.
                                                    WITH
                           INTERIM APPLICATION NO.11694 OF 2024
Mrs. Prerana Surendra Kadam                                    .. Applicant.

             Versus

Mr. Surendra Vasant Kadam                                      .. Respondent.
     ________________________________________________
     Adv.   Mr. Afsar Ansari i/b. Adv.Vishal Rankhambe,                              for the
     Appellant/Applicant-Wife.

                                           CORAM:     B. P. COLABAWALLA &
                                                      FIRDOSH P. POONIWALLA, JJ.

                                           DATE:     AUGUST 16, 2024

P. C.

1. The above Appeal is filed challenging the impugned judgment

and decree passed by the Family Court, Bandra at Mumbai under Section 13

AUGUST 16, 2024 S.R.JOSHI

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(1)(ia) and 13 (1)(ib) (Cruelty and Desertion) of the Hindu Marriage Act,

1955.

2. Interim Application No. 11693 of 2024 is filed seeking a stay to

the execution and implementation of the impugned judgment and decree

passed by the Family Court, Bandra at Mumbai.

3. Interim Application No. 11694 of 2024 is filed seeking

maintenance from the Respondent-Husband of Rs.20,000/- per month for

the Appellant-Wife as well as her son.

4. Since the above matters are coming up for the first time, we

direct the Registry to issue notice to the Respondent-Husband, returnable on

20th September, 2024. Humdust permitted.

5. In addition to the Court notice, the Advocate for the Applicant/

Appellant is permitted to serve the Respondent-Husband with the papers and

proceedings of the above Family Court Appeal along with copy of this order

by private notice as well.

6. In the meanwhile, without prejudice to the rights and

contentions of the parties, the Respondent shall not remarry, if not already

married.

7. Stand over to 20th September, 2024.

AUGUST 16, 2024 S.R.JOSHI

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8. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by fax

or email of a digitally signed copy of this order.

[FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.]

AUGUST 16, 2024 S.R.JOSHI