DEVMANI THAKKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. With the consent of learned Counsel for the parties, heard finally.

(2.) Legality, propriety and correctness of an order dated 2 nd January, 2018 passed by the learned Metropolitan Magistrate, 27th Court, Mulund, Mumbai in C.C.No.4/DV/2017 directing applicants/original respondents to pay interim maintenance @ Rs. 10,000/- per month to respondent No.2-original applicant which has been confirmed by the learned Additional Sessions Judge, Greater Mumbai on 6th March, 2019 has been challenged by this Revision Application.

(3.) Facts essential for disposal of this revision Application can be summarized thus;