HIMMAT SINGH Vs. PRIYANKA SINGH

JUDGEMENT

(1.) We have heard learned counsel for the parties at some length. The impugned order being in the nature of an interim order pending consideration of the revision petition, we are not inclined to interfere with the same.

(2.) We, however, notice the observations in paragraph 11 which seem to suggest that the mother-in-law is being dragged into proceedings on account of her volunteering to fund the education of her granddaughters for the first two years. We may observe that this is a voluntary act and thus, the mother-in-law cannot be roped into these proceedings.

(3.) We, thus, dismiss the special leave petition with the aforesaid modification.