VASU DEV SHARMA Vs. NAINA GAUTAM

JUDGEMENT

(1.) Petitioner impugns order dated 10.07.2017 whereby the petitioner was directed to pay an amount of Rs. 1,80,000/- to the respondent in three equal monthly instalments.

(2.) The challenge of the petitioner to order dated 10.07.2017 is that the said order was consequential to order dated 30.04.2016 wherein ad-interim maintenance of Rs. 15,000/- per month was assessed by the trial court.

(3.) Learned counsel for the petitioner submits that the petitioner has filed an application before the Trial Court seeking recall of order dated 30.04.2016, inter-alia on the ground that there were certain concealments.