FAROOQ AHMED SHALA Vs. MARIE CHANEL GILLIER

JUDGEMENT

(1.) Crl.Rev.P. 855/2018 & Crl.M.A.33331/2018 (stay)

(2.) Order of interim maintenance @ Rs.60,000/- per month was passed by the Trial Court on 14.09.2017. Petitioner impugned the same by an appeal which has been rejected by the impugned order dated 02.08.2018 by the Appellate Court.

(3.) Petitioner is a Muslim while respondent is a Christian. They performed Nikah on 28.11.2004. Their marriage was registered under the Special Marriage Act and a certificate dated 30.05.2006 was issued. Parties separated in March 2015.