N P KAUSHIK Vs. SUMAN KAUSHIK

JUDGEMENT

(1.) PRESENT petition under Article 227 of the Constitution of India lays a challenge to the order dated 28. 7. 2007 passed by the learned Additional district Judge, Delhi whereby w. e. f. 08. 03. 2007 interim monthly maintenance granted to Ms. Ms. Geetika was enhanced from Rs,3500a to rs. 11,000/ -.

(2.) BACK drop facts leading to the filing of the present petition are that on 06. 03. 1987 the marriage between the petitioner Shri N. P. Kaushik and the respondent Smt. Suman Kaushik was solemnized as per Hindu rites and ceremonies. On 15. 1. 1988 a daughter Ms. Geetika was born out of the said wedlock.

(3.) UNFORTUNATELY, the marriage turned sour and the parties started living separately. Their daughter Ms. Geetika started residing with her mother i. e. the respondent.