SHAMSHER SINGH CHANDEL Vs. KAMLA DEVI

JUDGEMENT

(1.) Petitioner, aged 76 years, is aggrieved against the order dtd. 15/12/2023 passed by the learned Family Court, granting interim maintenance at the rate of Rs.10,000.00 per month to the respondent, aged about 70 years.

(2.) Facts:-

(3.) Submissions:- The matter was listed on 15/3/2024, when following order was passed:- "CMP No.2879/2024 and CMPMO No.125/2024 Heard.