VINOD KUMAR Vs. PARAMJIT KAUR

JUDGEMENT

(1.) The only grievance of the learned counsel for the petitioner is that in case it is ultimately found that the wife is not entitled to any maintenance, the grant of interim maintenance shall amount to abuse of process of Court. The learned counsel for the respondent has no objection if the trial Court places some condition to safeguard the interest of the petitioner. As both the parties agree to it, it is ordered that the interim maintenance shall be paid to the wife on her furnishing adequate security to the satisfaction of the trial Court to the effect that she will return the entire amount of interim maintenance in case ultimately she is not found entitled to any maintenance. The husband shall pay the entire amount of interim maintenance within 1-1/2 months from today. If the amount of interim maintenance is not paid within the stipulated period, then no such restriction shall be placed on the wife. With these observations, this revision petition is disposed of.