AARTI SHARMA Vs. KUNAL BHAGI

JUDGEMENT

(1.) The present revision petition has been filed under Sec. 19(4) of the Family Courts Act, 1984 read with Sec. 397 Cr.P.C. assailing the order dtd. 3/10/2019 passed in Interim Application No. 01/19 in MT. No. 1053/17 by the learned Judge, Family Courts, Dwarka, New Delhi.

(2.) Brief facts of the case, as noted by the Family Court in the impugned order, are as under:-

(3.) Learned counsel for the petitioner submits that initially the petitioner was granted ad interim maintenance @ Rs.15,000.00 per month vide order dtd. 19/4/2018, however later, on the receipt of documents filed by the respondent including his bank statements for the last three years as well as Form 16 Part B of his IT returns for the financial year 2017-18, the same was revised to Rs.7,300.00 vide the impugned order, even though earlier, the respondent's application seeking review of the order dtd. 19/4/2018 was dismissed vide order dtd. 12/7/2018. It is submitted that the respondent had challenged the orders dtd. 19/4/2018 and 12/7/2018 by way of CRL.M.C. No. 257/2019 before this Court, but the petition also came to be dismissed vide order dtd. 18/1/2019.