MRS VAISHALI ASHISH SHAH OF MUMBAI INDIAN INHABITANT Vs. MR ASHISH MANSUKHLAL SHAH OF MUMBAI INDIAN INHABITANT

JUDGEMENT

(1.) This Civil Application has been filed by the applicant - wife ( appellant) seeking directions against the respondent - husband to pay to the applicant a sum of Rs. 96 Lacs towards one time alimony and further to pay a sum of Rs. 70,000/- per month towards the maintenance of the applicant-wife and their two children as also towards the monthly expenses for the applicant-wife and the day-to-day expenses of the children.

(2.) The applicant was the original petitioner before the Family Court, who had filed the petition being Petition No. A-416 of 2011 for divorce. This petition was filed before the VI Family Court, Bandra at Mumbai. This petition, that was filed by the applicant - wife, was partly allowed and the marriage between the applicant - wife and the respondent - husband was dissolved by a decree of divorce. As far as the prayer for maintenance is concerned, the respondent - husband was directed to pay Rs. 10,000/- per month to the applicant-wife and Rs. 5000/- per month to each child from the date of the petition till further orders. The custody of the two children, namely, son Vishit and daughter Ria was retained with the applicant-wife and visitation / access rights were given to the respondent - husband.

(3.) Being aggrieved by the maintenance granted in the impugned order as well as the rejection of the grant of permanent alimony, the present appeal was filed. In this appeal, the present Civil Application has been taken out seeking enhancement of maintenance.