JAYESH TRILLOKUMAR SHAH Vs. JULIE JAYESH SHAH

JUDGEMENT

(1.) Heard learned counsel for the parties. At their request and with their consent, these two writ petitions are being disposed of finally. Learned counsel for the parties agree that these two writ petitions can be disposed of with a common judgment and order.

(2.) In Writ Petition No. 11989 of 2016, the challenge is to the order dated 9 September 2016 made by the Family Court at Bandra in Civil Miscellaneous Application No. 218 of 2014 awarding the interim maintenance at the rate of Rs.90,000/- per month to the respondent - wife and Rs.10,000/- per month to the minor son from the date of filing of the application i.e. 26 September 2015. In addition, the petitioner-husband is also directed to bear the educational expenses to the minor son.

(3.) In Writ Petition No. 457 of 2017, the petitioner husband challenges order dated 25 November 2016 below Exhibit 21 in Civil Miscellaneous Application No. 218 of 2014. Exhibit 21, in turn, had urged the dismissal of Civil Miscellaneous Application No. 218 of 2014 taken out by the respondent - wife for restoration of her Petition No. A-2585 of 2012 on the ground that the respondent - wife had violated and disobeyed orders made by the Family Court, particularly in the matter of custody and access to the minor son.