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CASE NO.: Appeal (civil)  1404 of 2007

PETITIONER: DEEPAK JAIN

RESPONDENT: CHARU JAIN

DATE OF JUDGMENT: 14/03/2007

BENCH: Dr.AR.LAKSHMANAN & ALTAMAS KABIR

JUDGMENT: J U D G M E N T  (Arising out of SLP(C) No.2936/2006) With CONMT.PET.(C) NO. 221 of 2006 In SLP(C) No.2936/2006

Dr.AR.LAKSHMANAN, J.

       Leave granted.         Heard Mr.Prabhakaran assisted by Mr.S.Rajappa, learned counsel for  the appellant and Mr.M.N.Krishnamani, learned senior counsel for the  respondent.         The above appeal is directed against the order dt.10.01.2006 passed by  the High Court of Delhi in CM(M) No.1720 of 2004.  The said Civil Miscellaneous  Appeal was filed before the Delhi High Court against the order of Addl.District  Judge, Delhi in H.M.A.Case No. 149 of 2003 whereby the said court had  disposed of the application filed under Section 24 of the Hindu Marriage Act  and fixed an interim maintenance at the rate of 12,000/- per month from the date  of filing of the application together with litigation expenses of Rs.11,000/-.   Aggrieved against the said order, CM(M) No.1720/2004 has been filed before the  Delhi High Court.  The High Court on considering all the averments made in the  pleadings and also taking into consideration all the other annexures etc. came  to the conclusion that the trial court has rightly arrived at a conclusion that  Rs.12,000/- should be paid by way of interim maintenance.         We have also carefully perused the impugned order and  annexures and  heard the arguments advanced by the learned counsel for both sides.  In our  opinion, the order under challenge suffers from no infirmity.  We, therefore,  have no hesitation in dismissing the appeal filed by the appellant-husband.   The appeal is accordingly dismissed.           During the pendency of this appeal, this Court as an interim measure on  17.02.2006, directed the appellant herein to pay a sum of Rs.8,000/- per month  to the respondent from the date of the filing of the application and continue to  pay till the disposal of this appeal. In view of the fact that the appeal is being  dismissed, the said interim order is vacated and the appellant will now be liable  to pay the entire amount pursuant to the order of ADJ, Delhi.           It is stated that the said interim order passed by this Court has also not  been complied with.  We direct the appellant to pay the entire balance amount  to the respondent, if any, within two weeks from today.         In view of the Order now passed, the Contempt Petition is also  dismissed.         We direct the trial court to dispose of H.M.A.Case No.149 of 2003 within  three months from today.               No costs.