DINESH @ DHARMUDAS WADHWANI Vs. PINKI WADHWANI

JUDGEMENT

(1.) The present Criminal Revision under Section 19(4) of the Family Courts Act, 1984 has been preferred by the Applicant assailing the order dated 2.7.2016 passed by the First Additional Principal Judge, Family Court, Raipur, in Misc. Criminal Case No. 692 of 2015.

(2.) Vide impugned order dated 2.7.2016, the Court below as an interim measure in a proceeding under Section 125 of CrPC has allowed the application and ordered the present Applicant to pay an amount of Rs.2000/- to Non-applicant/wife and Rs.1500/- to the daughter born from the matrimonial relationship of the present Applicant with the Non-applicant.

(3.) Facts in brief are that the present Applicant and the Non-applicant, Smt. Pinki Wadhwani, got married on 15.2.2002. After some time, relationship between the two got strained and it is alleged that the Non-applicant has been staying separately since 2011-12 onwards. Subsequently, the present Applicant is said to have filed an application for divorce under Section 13 of the Hindu Marriage Act before the Family Court at Durg, which is pending consideration, and in the said proceeding an application for grant of interim maintenance was moved by the Non-applicant and which has been allowed ordering for payment of Rs.1000/- as maintenance to Non-applicant and Rs.500/- as the cost of litigation for every date of hearing.