ANITA Vs. AMIT

JUDGEMENT

(1.) The present petition is directed against the order dated 04.01.2018 passed by the Principal Judge, Family Court, Karkardooma Courts, Delhi whereby the petitioner's application seeking maintenance under Section 125 Cr.P.C. was dismissed.

(2.) Learned counsel for the petitioner contended that the Family Court wrongly came to the conclusion that the petitioner's testimony in absence of any documentary evidence was unreliable. It was further contended that the Family Court erred in not recording a finding with respect to the income of the respondent and the maintenance sought by the petitioner.

(3.) Learned counsel for the respondent, on the other hand, supported the impugned order and further submitted that the petitioner has passed Central Teacher Eligibility Test (CTET) exam and is now capable of earning. It is further stated that the petitioner is more qualified than the respondent and can maintain herself.