- (1.)Delay condoned.
(2.)Leave granted.
(3.)Having heard Ms. Reema Salkan, appellant-in-person and Ms. Malavika Rajkotia, learned counsel for the respondent - husband, we are of the considered opinion that the cause of justice would be sub-served if the appellant is granted a sum of Rs. 20,000/- (Rupees Twenty Thousand Only) per month as interim maintenance commencing November 1, 2014. The said amount shall be paid by way of bank draft in the name of the appellant by the husband. The main application for grant of maintenance which is pending before the learned Family Judge forming the subject matter of M.C. No. 126 of 2014 shall be disposed of within a period of three months hence.