MUNISHWAR NATH BHANDARI,J. - (1.) By this appeal, a challenge is made to the order dated 8.1.2018 where application under Section 24 of Hindu Marriage Act, 1955 (in short the 'Act of 1955') was allowed but instead of granting interim maintenance of Rs. 50,000/- per month, a sum of Rs. 10,000/- has been allowed. It is said to be in ignorance of the income of the non-appellant of Rs. 12 lacs per annum.
(2.) An application for condonation of delay of 53 days has also been filed after giving reasons for the delay.
(3.) Learned counsel for the appellant submits that the income tax return of the non-appellant was produced to show his income to be Rs. 12 lacs per annum. Ignoring the aforesaid, only a sum of Rs. 10,000/- per month towards interim maintenance has been awarded, which needs to be enhanced to Rs. 50,000/-.;