RAHUL BHAVARLAL CHORDIYA Vs. KOMAL W/O. RAHUL

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for respondent No.1.

(2.) The petitioner/husband has impugned the order dtd. 2/11/2023 of the learned Judicial Magistrate First Class. By the impugned order, the petitioner was directed to pay the arrears of interim maintenance within two months without fail, failing which, the defence will be struck off.

(3.) Learned counsel for the petitioner would submit that the petition was filed in 2020. However, suddenly, in 2023, the Court, on her application, directed the petitioner to pay interim maintenance of Rs.20,000.00 from the date of application. That order has been impugned before the Sessions Court, and that petition is pending. The wife has also filed an application for enhancement of interim maintenance.