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The Punjab & Haryana HC in its recent judgment has allowed the provision of pure ghee, milk, and clothes as interim maintenance in a marital dispute.
The interim order passed by the High Court on Monday states,
"Learned counsel for the petitioner has submitted that instead of making payment, the petitioner is ready to provide 20kgs. rice, 05 kg. Sugar, 5 kg. different pulses, 15 kg. Wheat and 05 kg. Pure ghee per month; three wearing suits quarterly and two litre milk every day to the respondent."
A family court in February 2018, had directed the husband to pay interim maintenance of Rs 5,000 per month, in addition to Rs 11,000 as litigation expenses to his wife.
The wife had claimed that she had been beaten by her husband and eventually forced to leave the marital home which was followed by dowry demands while the husband claimed that his wife was a "quarrelsome lady" who left the marital home "on her own sweet will". The husband had countered the wife's claim for maintenance by stating that he also had to support his aged parents. The husband instituted criminal revision proceedings against the order passed by the lower court. The High Court, at this stage, recorded the husband's willingness to substitute the payment of monetary maintenance with the aforementioned commodities.
Accordingly, Justice Raj Shekhar Attri has directed the husband/petitioner to provide the same within three days of the order and the petitioner has also been asked to clear other maintenance arrears.
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