DEEPAK JAIN Vs. CHARU JAIN

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr.Prabhakaran assisted by Mr.S.Rajappa, learned counsel for the appellant and Mr.M.N.Krishnamani, learned senior counsel for the respondent.

(3.) The above appeal is directed against the order dt.10.01.2006 passed by the High Court of Delhi in CM(M) No.1720 of 2004. The said Civil Miscellaneous Appeal was filed before the Delhi High Court against the order of Addl.District Judge, Delhi in H.M.A.Case No. 149 of 2003 whereby the said court had disposed of the application filed under Section 24 of the Hindu Marriage Act and fixed an interim maintenance at the rate of 12,000/- per month from the date of filing of the application together with litigation expenses of Rs.11,000/-. Aggrieved against the said order, CM(M) No.1720/2004 has been filed before the Delhi High Court. The High Court on considering all the averments made in the pleadings and also taking into consideration all the other annexures etc. came to the conclusion that the trial court has rightly arrived at a conclusion that Rs.12,000/- should be paid by way of interim maintenance.