BHASKAR SINGHA Vs. MONIKA

JUDGEMENT

(1.) The present revision petition has been filed under Sec. 401 Cr.P.C. read with Sec. 397 Cr.P.C. on behalf of the petitioner assailing the order dtd. 22/7/2021 passed by the learned Principal Judge, Family Courts, North-East District, Karkardooma Courts, Delhi, vide which the petitioner has been directed to pay interim maintenance of Rs.6,500.00 per month to the respondent till the disposal of the petition.

(2.) Learned counsel for the petitioner submitted that the parties were married on 19/6/2020 according to Hindu rites and ceremonies in Agra, U.P. No child was born out of this wedlock. Due to matrimonial disputes, the parties are not residing together since 14/7/2020. It is further submitted that MT No. 293/2020, in which the order on maintenance has been passed, was filed only to create pressure on the petitioner and his family, since there is another dispute pending between the parties regarding allegations of rape of sister of the petitioner by the brother of the respondent.

(3.) From a perusal of the impugned order, it is apparent that the petitioner has disclosed that he is working as Senior Marketing Sales Executive with M/s Barahi Ltd, Natural Mineral Water Polymers (Indian), Kirti Nagar, New Delhi and is getting an income of Rs.20,324.00 per month. After perusing the salary slip, the Family Court came to the conclusion that his gross income is Rs.21,343.00 per month and the net income is Rs.20,324.00 per month.