NITIN GUPTA Vs. RUCHIKA GUPTA

JUDGEMENT

(1.) The petitioner Nitin Gupta has filed his petition being Crl.M.C. 3240/2009 assailing the order dated 21.5.2008 of the learned ASJ, whereby the maintenance of Rs. 8000/- per month granted to his wife Ruchika Gupta by the M.M. vide order dated 3.3.2008 was enhanced to Rs. 15,000/- per month.

(2.) In the petition filed by Nitin Gupta, an order was passed by this Court on 2.12.2011, directing him to pay a sum of Rs. 2 lakhs without prejudice and subject to adjustment in two installments of Rs. 1 lakh each to Ruchika Gupta. On Nitin Gupta having failed to comply with the said order, his wife Ruchika Gupta has filed the instant Contempt Petition No. 106/2012 against him. Both these petitions are being disposed of by this common order.

(3.) The brief facts necessitating the disposal of the present petition are that marriage between Nitin and Ruchika was solemnized on 16.01.2005 and a son was born out of the wedlock. The relations between the parties were not cordial as a result of which Ruchika filed a complaint against Nitin under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the DV Act ) in the Court of learned MM on 25.06.2007.