SAAJAN BAJAJ Vs. ESHA SACHDEVA

JUDGEMENT

(1.) The present petition has been filed under Sections 397/401 Cr.P.C. read with Section 482 Cr.P.C. impugning the judgment dated 21.05.2020 passed by the learned District and Sessions Judge (West), Tis Hazari Courts, Delhi in Crl. Appeal No. 100/2019 whereby the learned District and Sessions Judge has upheld the order dated 01.02.2019 passed by the learned M.M. awarding interim maintenance @ Rs.10,000/- per month to the respondent/wife towards the residence from the date of filing of the application till disposal.

(2.) Learned counsel for the petitioner submits that the respondent is employed in TCS and according to her income affidavit, she is earning about Rs.22,000/- per month. He has contended that even after recording a finding that the respondent was not entitled to any interim maintenance, the Trial Court still granted maintenance @ Rs.10,000/- per month towards her residence from the date of the filing of the application. He further contends that the respondent is also engaged in some business as there were multiple cash entries in her bank account statements.

(3.) It was next contended by learned counsel for the petitioner that without prejudice to his rights and contentions, even if the maintenance were to be granted, the same ought to have been granted from the date of the passing of the order.