TARUN PAWAR Vs. PUSHPA PAWAR

JUDGEMENT

(1.) The present revision petition has been filed under Sec. 397 Cr.P.C. assailing the interim maintenance order dtd. 15/11/2018 passed by the Family Court, South-West District, Dwarka Courts, New Delhi in MTNo.1132/17.

(2.) As per the facts narrated in the petition, the petitioner/husband was married to respondent/wife on 28/2/2017. However, owing to matrimonial discord the respondent filed a petition for maintenance under Sec. 125 Cr.P.C. in December, 2017.

(3.) In the aforesaid application, the respondent claimed that she was a housewife having no source of income, and she was totally dependent upon her parents for her day to day needs and expenses. It was claimed that the petitioner was running the business of cable network under the name and style of M/s Tarun Cable Network. It was further stated that besides earning Rs.3,00,000.00 per month from the said business was also having a rental income of approximately of Rs.50,000.00 from his flat at Sector-7 Rohini and property bearing No. 53-A, Ber Sarai, New Delhi. It was also claimed that the petitioner was also having other source of income including interests from FDRs, mutual funds and share market. It was thus claimed that the petitioner was earning about Rs.3.5 lakhs to 4 lakhs per month.