MANJIT SINGH Vs. PARSHAN KAUR

JUDGEMENT

(1.) MR. Chhabra states that he only wants a direction that the order of maintenance may not be enforced beyond the date the application for interim maintenance was moved because as per his instructions, the date of application as given in the order of the Magistrate is incorrect. This prayer of the counsel being fair is allowed. For enforcing the order, the Magistrate shall ensure that the arrears are paid only with effect from the date on which the application for interim maintenance was moved in the Court I also allow the prayer of the learned counsel that the matter may be expedited. The petitioner is claiming that the respondent is not entitled to maintenance as she is living in adultery. A direction is issued to the trial court to expedite the trial of the application and complete, it within six months from the next date of hearing. The petitioner shall be given three dates of 20 days each to produce her evidence and no other adjournment shall be given unless a very special cause is shown. Similarly three adjournments of 20 days each shall be given to the respondent. With these directions, the petition stands disposed of. Petition disposed of