(1.) Vide CRP No.1111/2003 petitioner/husband has challenged the order dated 6.8.2003 passed by the learned Matrimonial Judge deciding respondent's application under Section 24 of the Hindu Marriage Act, granting monthly maintenance of Rs.11 lacs to the wife with effect from the date of her application i.e. 21.10.2002 till date of the order dated 6.8.2003. I note that the period for which maintenance has been awarded is 9 months and 16 days. Litigation expenses in sum of Rs.1 lac have been awarded in addition.
(2.) Vide CRP No.1114/2003 petitioner (husband) has challenged the order dated 21.7.2003 dismissing his application under Order 9 Rule 7 CPC.
(3.) Vide CM(M) No.16/2005 petitioner (husband) has challenged the order dated 6.8.2003 passed by the learned Matrimonial Judge allowing application filed by the wife under Section 24 of the Hindu Marriage Act.