AIR 2007 PUNJAB AND HARYANA 8 ::2007 (1) All LJ NOC 149 ::2007 (2) AJHAR (NOC) 389 (P&H) ::(2006) ILR 2 P&H 584 ::(2007) 1 MarriLJ 99 ::(2006) 2 HinduLR 687 ::(2006) 4 CivilCourtC 780 ::(2006) 4 RecCivR 86 ::(2006) MatLR 684 ::(2007) MatLR 474 ::2006 (3) Pun LR 792 ::(2007) 49 AllIndCas 875 (P&H) ::2007 (49) AllIndCas 875 ::(2006) 2 CurLJ(CCR) 63

Punjab And Haryana High Court

Hon'ble Judge(s): Vinod K. Sharma , J

Hindu Adoptions and Maintenance Act (78 of 1956) , S.18— Interim maintenance - Grant of - Petitioner disputed relationship of husband and wife - It was yet to be established by way of evidence as to whether there exist relationship of husband and wife between parties so as to entitle respondent to claim maintenance from petitioner - Order granting ad interim maintenance - Liable to be set aside. (Para 9 10)