HASHIM Vs. NISA

JUDGEMENT

(1.) The petitioner herein was directed by the court below to pay interim maintenance to the respondent herein without filing any application seeking for interim maintenance. Aggrieved by the said order, this O.P.(Crl.) has been filed.

(2.) Heard both sides.

(3.) It appears from Ext.P3 order that there was no application seeking for interim maintenance. Both the petitioner and the counter petitioner were present before the court on 24.2017. It is stated in the order impugned that the petitioner herein was intentionally delaying the matter and in the said circumstances, the court below directed the petitioner herein to pay interim maintenance at the rate of Rs. 5,000.00 to the first respondent, Rs. 3,000.00 to the second respondent and Rs. 2,000.00 to the third respondent.