PRADEEP NANDRAJOG, J. - (1.) For the reasons stated in the application, five days delay in filing of the appeal is condoned.
(2.) The application is disposed of. The appellant has been directed to pay maintenance to the respondent in the sum of Rs. 65,000/- per month. Its justification is: (i) Rs. 20,000/- per month for the respondent; and (ii) Rs. 15,000/- each for the three children born to the appellant and the respondent. 2. We have heard learned counsel for the parties and have perused the record.
(3.) The grievance of the appellant is that learned Trial Judge did not take into account the monthly EMIs paid by the appellant to the various banks and financial institutions to whom motor vehicles have been pledged while availing the finance.;