K BINULAL Vs. ROOPA R S

JUDGEMENT

(1.) The husband challenges an order of the Family Court granting interim maintenance to the wife, interim maintenance to the child and Rs. 5000/- as litigation expenses, pending an application filed by the husband for custody of his one year old son, invoking the provisions of the Guardians and Wards Act, 1890, for short, 'G. & W. Act'.

(2.) The order for payment of maintenance to the wife stands stayed by this Court at the stage of admission with the clarification that the order of stay will not operate as regards the maintenance for the child.

(3.) The baby boy, about one year old, is granted Rs. 2,000/- per month as maintenance. In our view, that is never against the interest of its father. In fact, he does not challenge that part of the order.