- (1.) Leave granted.
(2.) This appeal arises from a judgment of a learned Single Judge of the High Court of Punjab and Haryana dated 10 October 2018. The High Court dismissed a petition against the judgment of the Additional Sessions Judge, Panipat confirming an interim order for the award of maintenance to the first respondent and her minor child under the provisions of the Protection of Women from Domestic Violence Act, 2005 ("Act").
(3.) The first respondent was married to Vijay Kumar Jindal on 12 December 2010. They have two children.;