N.V.RAMANA,J. - (1.) Leave granted.
(2.) These appeals are filed against the interim order dated 25.04.2017 in Civil Application No. 78 of 2017 in FCA No. 216 of 215 along with Civil Application No. 178 of 2016 in FCA No. 232 of 2015 and order dated 06.07.2017 in Review Petition No. 5 of 2017 in Civil Application 78 of 2017 passed by the High Court of Judicature at Bombay.
(3.) It would be necessary to observe the litigation history of this case, in order to appreciate the case at hand. Appellant (wife) and respondent (husband) were married under the provisions of the Special Marriage Act, 1954 way back in the year 1995. The couple was blessed with a girl child in the year 2003. As there was matrimonial discord between appellant (wife) and respondent (husband), appellant (wife) filed a petition under Section 27(1)(d) of the Special Marriage Act, 1954, being M.J. Petition No. A-2400 of 2011 before the Family Court in Mumbai.;