NISHU BANSAL Vs. AJAY BANSAL

JUDGEMENT

(1.) In this petition, wilful disobedience of order dated 12th December, 2006 and 4th January, 2007 by the respondent-contemner has been alleged. Vide order dated 6th December 2006, respondent was directed to keep paying interim maintenance as fixed by the trial court and to clear the arrears of the maintenance as well within a period of one month.

(2.) Vide order dated 4th January, 2007, Respondent s application for modification of aforesaid order dated 6th December, 2006 was dismissed and respondent was granted one month time to clear the arrears.

(3.) On 9th January, 2007 the present petition was filed stating that the respondent in utter violation of the above referred two orders, has failed to pay the arrears of the interim maintenance and has also failed to pay subsequent amount of interim maintenance.