- (1.) CM No. 430-CII of 2007 Learned counsel appearing for the applicant wife seeks permission to withdraw the application with liberty to avail remedy available to him before the appropriate Forum. The application is dismissed as withdrawn giving liberty to the applicant to take appropriate course. CM No. 7873-CII of 2013
(2.) This application was ordered to be heard along with the main appeal. This application has been filed by the respondent wife under Section 151 of the Code of Civil Procedure read with Section 24 of the Hindu Marriage Act, 1955 (Act for short) for enhancement of interim maintenance, which was currently being paid at Rs.5,000/- per month by the appellant husband, for the daughter of the parties.
(3.) It may be mentioned at the outset that interim maintenance was granted by this Court which was Rs.2,000/- per month for the female child born to the parties and the same was enhanced to Rs.5,000/- per month w.e.f. 01.04.2009 vide order dated 23.03.2009 passed by the Hon'ble Supreme Court.;