MANU KHANNA Vs. V P SHARMA

JUDGEMENT

(1.) LEAVE granted. Heard the parties.

(2.) THE appellant is the minor son of first respondent and dr. Poonam Khanna. He is represented by his mother. While the appellant's mother claims that the appellant is mentally challenged, the respondent denies it. The appellant filed a petition under Section 125 of the Code of criminal Procedure for maintenance. In the said proceedings, the learned Magistrate by his order dated 26. 6. 2006 directed the first respondent to pay interim maintenance of Rs. 5,000/- per month to the appellant.

(3.) THE respondent submitted that the issue of visitation right so as to enable him to spend time with his son, is pending and that issue may be linked and considered with this issue. The appellant's mother contended that no such issue is pending. It is unnecessary to examine that question as that is not the subject matter of this appeal.