ANIL CHANDRAVADAN MISTRY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for respondent No.2.

(2.) The petition is filed by the husband, being aggrieved by the order passed by the Family Court in Petition No.A-2919 of 2014, below Exh.50. By the said order, the application filed by the petitioner-husband subsequent to seeking modification of the earlier order dtd. 01/09/2018, pursuant to the liberty obtained from this court on 04/01/2021, in Writ Petition No.13733 of 2018 came to be rejected.

(3.) The marital discord between the husband and the wife, need not be gone into, in order to determine the legality of the impugned order. Suffice it to note that, out of the wedlock, one son and one daughter were born and both are, now major. The respondent-wife filed an application under Sec. 24 of the Hindu Marriage Act for maintenance pendente lite and by order dtd. 01/09/2018, the application came to be allowed and the husband was held liable to pay an amount of Rs.25,000.00 per month towards maintenance of his daughter, who was major, from 17/07/2015 till final disposal of the main petition.