Prayer made in the instant petition is for setting aside the order dated 7.7.2011 (Annexure P-5) and order dated 16.04.2012 (Annexure P-7) whereby the interim maintenance has been fixed at `2,500/- per month.
The learned counsel for the petitioner contends that respondent No.2 is not the legally wedded wife of the petitioner. She in fact, is wife of one Shiv Sarjan Singh. She owns a huge estate. He cites Chanmuniya Vs. Virendra Kumar Singh Kushwaha, 2011(1) SCC 141, and Surendran Vs. Najima Bindu, 2012(3) RCR (Criminal)
638. Heard.
From the case file, it is discernible that the parties got married on 01.04.1985. This Court finds no ground to interfere in the well reasoned orders passed by the learned Courts below. The cited case law have no bearing on the facts of the case and are distinguishable.
Dismissed.
Note : Whether to be referred to reporter ? Yes / No
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