RAVINDER NATH SHARMA Vs. NAGESH SHARMA

JUDGEMENT

(1.) These two Revision Petitions are directedagainst a common order of the Additional District Judge, Delhi, granting interim maintenance to the wife and minor child of the petitioner,during the pendency of their claims for maintenance, under Sections 18and 20 respectively of the Hindu Adoptions and Maintenance Act.1956, for short, the Act.

(2.) The impugned order is assailed on two grounds, namely :-

(3.) Sections 18 and 20 of the Act are in these terms :-