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Judgment
The prime grievance of the petitioner herein is with respect to the order dated 18.03.2026 whereby the learned Judge, Family Court has granted respondent-wife ad interim maintenance @ Rs. 20,000/- per month till further orders.
According to learned counsel for the Revisionist herein, the respondent wife had submitted a pendrive with her petition but copy, thereof, was never supplied to them and, therefore, the Revisionist was unable to file his written statement/reply in the abovesaid petition filed under Section 144 BNSS (corresponding Section 125 Cr.P.C).
The other contentions are, inter alia, to the effect that respondent-wife herself refused to live with her husband and no cause of action has arisen in Delhi, for the reason that respondent-wife is residing in Ghaziabad, UP and there is an attempt to create a jurisdiction of this Court by placing on record Rent Deed which, according to Revisionist, is a forged one.
The next date before the learned Judge, Family Courts is stated to be 02.09.2026.
Admittedly, the abovesaid order is ad interim in nature and has been passed without actual appreciation of the rival contentions.
Such order cannot operate in perpetuity, even otherwise.
Keeping in mind the overall facts and circumstances of the case and the fact that the abovesaid order is only ad interim in nature, this Court, does not find any real requirement of interfering with the abovesaid order.
The petition is, accordingly, disposed of with the direction to learned Trial Court to make best endeavor to dispose of the application seeking interim maintenance within a period of three months from the date it takes up the matter.
Needless to say, the petitioner herein would render due assistance and cooperation to the learned Trial Court, so that learned Trial Court is in a position to pass appropriate order with respect to the interim maintenance application.
It is, however, made clear that there is no observation on the merits of the case and all the rights and contentions of the parties are reserved.
Petition stands disposed of in limine, in aforesaid terms.