- (1.) Present revision petition has been filed against the order passed by the learned trial Court vide which the respondent has been granted interim maintenance at the rate of Rs. 3000/- per month from the date of filing of the application.
(2.) The respondent had filed a petition under Section 18 of the Hindu Adoption and Maintenance Act, 1956 (for short the Act) for the grant of maintenance on the ground that the respondent was married to the petitioner on 7-4-1988 in accordance with the Hindu rites and custom at Ayyappa Temple Sector 23, Faridabad. It was the case of the petitioner that after the marriage, the parties resided together for about 4-5 years and the plaintiff has got 2 issues. It was also the case of the respondent/plaintiff that she had two issues, a son and a daughter, which were adopted by the petitioner.
(3.) The factum of marriage was disputed by the petitioner and it was his case that the parties were never married and the present application has been made to black mail the petitioner. It was further the case of the petitioner that a false case under Sections 494 and 506, IPC etc. was registered against the petitioner by the respondent.;