AIROnline 2019 Bom 2705

Bombay High Court

Hon'ble Judge(s): Manish Pitale , J

Hindu Marriage Act (25 of 1955) , S.24— Interim maintenance - Rejection of - Suit for restitution of conjugal rights filed husband - Contention of husband that he did not have steady source of income - Despite same husband ready to pay interim maintenance in respect of child - During pendency of application for restitution of conjugal rights filed by husband, wife could not be left high and dry - Rejection order of interim maintenance to wife, liable to be set aside (Para 6)