GAURAV NAGPAL Vs. SUMEDHA NAGPAL

JUDGEMENT

(1.) THE appellant, Mr. Gaurav Nagpal is husband of Mrs. Sumedha nagpal, the respondent. He impugns the Order dated 5th May, 2006 passed by the learned Single Judge in I. A. No. 6848a/2000 in CS (OS) No. 1844/2002 granting maintenance of Rs. 25,000/- p. m. w. e. f. 1st August, 2000 till the disposal of the Suit filed under Section 18 of the Hindu Adoption and maintenance Act, 1956 (hereinafter referred to as the Act, for short ).

(2.) THE parties got married on 14th October, 1996 and have a child. Custody of the child is not the subject matter of the present appeal and the suit out of which the present appeal arises. We are informed that the question of custody of the child is now subject matter of an appeal filed by the appellant before the Supreme Court as the Guardianship Court and the high Court have decided the said question in favour of the respondent-wife.

(3.) THOUGH no divorce proceedings are pending between the parties, it is apparent that there are disputes and differences between the two of them which has resulted in several litigations and criminal cases with allegations and counter allegations against each other. However, the short question before us is the quantum of interim maintenance which should be awarded and paid to the respondent by the appellant.