Code of Criminal Procedure, 1973:

s. 125 – Interim maintenance – For wife and minor child –

Awarded by Family Court – Affirmed by High Court – Appeal to

Supreme Court – Held: Orders passed by Courts below affirmed –

Husband is directed to pay entire arrears of maintenance and to

continue to comply with the same, during the pendency of the

proceedings u/s. 125.

Family Laws:

Maintenance/ interim maintenance – Maintenance laws have

been enacted as a measure of social justice which fall within

constitutional sweep of Art. 15(3) reinforced by Art. 39 of the

Constitution – Guidelines framed in exercise of power u/Art. 142 –

On the issues of maintenance which would cover overlapping

jurisdictions under different enactments for payment of maintenance;

payment of interim maintenance; criteria for determining quantum

of maintenance; the date from which the maintenance is to be

awarded and enforcement of orders of maintenance – Constitution

of India – Arts. 15(3), 39 and 142 – Code of Criminal Procedure,

1973 – Special Marriage Act, 1954 – Hindu Marriage Act, 1955 –

Hindu Adoptions and Maintenance Act, 1956 – Protection of Women

from Domestic Violence Act, 2005.