COL. RAMNESH PAL SINGH Vs. SUGANDHI AGGARWAL

JUDGEMENT

(1.) The present petition is a criminal revision petition filed by the Revisionist Petitioner, an Indian Army colonel, with a prayer to set aside the order dtd. 30/5/2018 passed by Ld. Family Court Tis Hazari in MT No. 78/2018 wherein the Court passed an order under Sec. 125 Cr.P.C directing the Petitioner to pay a monthly maintenance of Rs.33,500.00 to the Respondent herein.

(2.) Before delving into the merits of the case it would be important to advert to the material facts of the case.

(3.) Heard both parties. The Petitioner and Respondent both appeared and argued in person before this Court.