ASHA KARKI Vs. RAJESH KARKI

JUDGEMENT

(1.) The present proceedings have been instituted under Section l9(4) of Family Courts Act, 1984 read with Sections 397 Cr.P.C. assailing the final order dated 14.12.2017 passed by the Principal Judge (South), Family Court, Saket, Delhi in Complaint Case M. No. 346/2011.

(2.) Learned counsel for the petitioner submitted that the challenge in the present petition is limited only to the extent of award of the maintenance amount of Rs.20,000/- from the date of the passing of the order, i.e., 14.12.2017. It is contended that the maintenance ought to have been awarded from the date of filing of the petition i.e. 05.03.2011.

(3.) Learned counsel for the Respondent, on the other hand, has supported the final order. He has not challenged the quantum of maintenance awarded by the family court.