SANJEEV KAPOOR Vs. CHANDANA KAPOOR

JUDGEMENT

(1.) This appeal has been filed against the judgment of the High Court of Punjab and Haryana at Chandigarh dated 05.11.2019 in CRM-M-4663 of 2019 filed by the appellant for setting aside the order dated 05.01.2019 passed by the Addl. Principal Judge, Family Court, Faridabad. The High Court dismissed the petition filed under Section 482 Cr.P.C. by the appellant.

(2.) Brief facts of the case necessary for deciding this appeal are:

(3.) The appellant from May, 2017 paid the maintenance only for four months i.e. Rs.1,00,000/-. Respondent No.1 filed an application in January, 2018 under Section 125(3) Cr.P.C. for enforcement of the order dated 06.05.2017 being Execution Petition No.240 of 2018. The Execution Petition filed by respondent No.1 was rejected by the Additional Principal Judge, Family Court, Faridabad vide order dated 16.07.2018. The Court held that order dated 06.05.2017 being purely conditional and was subject to the fulfilment of the respective obligations by the parties which they have not performed, the application under Section 125(3) Cr.P.C. was not maintainable.