CHARANJEET SINGH Vs. JAPJEET KAUR

JUDGEMENT

(1.) The petitioner is the husband of the respondent no. 1 herein.

(2.) It appears that the respondent no. 1 then sought maintenance from the petitioner for herself and their minor child, respondent no. 2 herein, by filing a petition under Section 125 of the Code of Criminal Procedure and Section 12 of the Protection of Women from Domestic Violence Act. The learned Metropolitan Magistrate passed an order dated 10 th May, 2010 for payment of interim maintenance @ Rs. 12,500/- per month each to the mother and child.

(3.) Feeling aggrieved by the said order of the learned Metropolitan Magistrate the petitioner filed a revision petition in Sessions Court and the learned Additional Sessions Judge vide impugned order dated 6 th October, 2010 modified the Magistrate's order by reducing the maintenance amount from Rs. 12,500/- to Rs. 8,000/- each for the mother and child. While passing the impugned order the learned Additional Sessions Judge also made an observation that the said amount of maintenance would be apart from the amount of payment of rent @ Rs. 13,000/- per month which admittedly the petitioner had undertaken before this Court to pay at the time of disposal of his anticipatory bail application.