RADHIKA NARANG Vs. KARAN RAJ NARANG

JUDGEMENT

(1.) Heard. Issue show cause notice to the respondent. Reply has already been filed by the respondent. Both parties have made their submissions in the matter.

(2.) The present contempt petition has been filed by the petitioners named above. Briefly, the facts of the case are that the petitioner No.1 had filed a suit for maintenance and separate residence for self and on behalf of other petitioners under Sections 18 and 20 of the Hindu Adoption and Maintenance Act, 1956 along with interim application.

(3.) After hearing of the parties, the application of interim maintenance was allowed by order dated 16.02.2006. The following orders were passed:-