(1.) Power of superintendence is invoked under Article 227 of the Constitution of India assailing the appellate order dated 21.10.2016 contained in Annexure P/1 passed by XI Additional Sessions Judge, Gwalior u/s 29 of the Protection of Women from Domestic Violence Act, 2005 ( for brevity " 2005, Act.") by which the order of grant of interim maintenance of Rs.5000/- per month to the respondent / wife passed by the learned Magistrate u/s 23 of the 2005 Act during pendency of proceedings under Section 12 of the 2005 Act, was upheld.
(2.) Learned counsel for the petitioner is heard on the question of admission.
(3.) It is submitted by learned counsel for the petitioner that quantum of interim maintenance of Rs. 5000/- is on the higher side as the petitioner husband does not have any income.