RESHAM LAL Vs. VIMLA DAHIRE

JUDGEMENT

(1.) The Additional Principal Judge, Family Court, Bilaspur by its impugned order dated 17-4-2017 granted Rs. 2,000.00 per month to the respondent as interim maintenance.

(2.) Learned counsel for the petitioners submits that there is no provision for interim maintenance while entertaining an application for maintenance under Sec. 22 of the Hindu Adoptions and Maintenance Act, 1956 and the respondent has not established to be the dependent of the petitioners and her husband has left the property which is inherited by the present petitioners, therefore, the impugned order deserves to be set aside.

(3.) I have heard learned counsel for the petitioners and perused the impugned order.