MD. ARMAN Vs. RESHMA KHATOON

JUDGEMENT

(1.) Mr. Das, learned advocate appears on behalf of petitioner and submits, there be interference with order dtd. 24/11/2021 passed by Family Court, Rourkela, Dist-Sundargarh directing payment of interim maintenance at Rs.10,000.00 per month under sec. 125 in Code of Criminal Procedure, 1973.

(2.) He submits, his client is by faith Muslim. The talaknama was dully delivered to opposite party. His client had paid maintenance in the 'Iddat' period. As such, there cannot be further direction for payment of interim maintenance to a person such as opposite party, who is no longer his client's wife.

(3.) He submits, interim application for stay of the order has been filed and order be made.