RADHIKA NARANG Vs. KARUN RAJ NARANG

JUDGEMENT

(1.) THIS appeal by the wife and her two minor children who were the plaintiffs in a maintenance claim by her against her husband, Respondent no. 1, has been filed against the judgment dated 16th February, 2006 passed by the learned Single Judge in suit No. 1225 of 2003 wherein the interlocutory application bearing No. IA No. 6493/2003 seeking pendente lite maintenance was disposed of and this appeal only questions the quantum of maintenance granted to her by the learned Single Judge.

(2.) THE brief facts of the case as per the Appellants are that:

(3.) THE Appellants in suit No. 1225 of 2003 prayed for a decree of maintenance. The Appellant. No. 1 is the mother claiming maintenance of 3 minor children one of whom has become major. . . . Along with the suit, an application under Section 23 of the Act was filed by the Appellants against the Respondents praying for interim directions to the Respondents to pay interim maintenance @rs. 1. 75 lakhs per month and also to make provisions for living of Appellants and other amenities as per the status of the family they were used to prior to the institution of the suit.