NARINDER OAL KAUR CHAWLA Vs. MANJEET SINGH CHAWLA

JUDGEMENT

(1.) T:- Leave granted.

(2.) Heard the petitioner in person and learned counsel appearing for the respondent. We have also perused the counter-affidavits and rejoinders along with the written submissions filed by the parties.

(3.) The present appeal arises out of an interim order dated 11-1-2002 passed by the learned Single Judge of the High Court of Delhi in the course of proceedings instituted by the present appellant claiming to be the second wife of the respondent for grant of maintenance to her under Section 18 read with Section 20 of the Hindu Adoptions and Maintenance Act (for short the Act). The learned Single Judge on the original side of the High Court in the pending proceeding under the Act has by order dated 11-1-2002 granted an interim maintenance of Rs. 400/- per month to the wife.