SUNIL KUMAR Vs. PINKI

JUDGEMENT

(1.) This appeal is directed against the order dated 19.12.2011 passed by the Family Court, Rohini. By virtue of the impugned order, the Family Court has disposed of an interim maintenance application moved by the respondents, under section 125 of the Code of Criminal Procedure, 1973 (in short Cr.PC).

(2.) The learned Family Judge in the impugned order has prima facie, assessed the income of the appellant at Rs.25,000/- p.m. and accordingly, awarded Rs.9,000/- p.m. towards maintenance of the respondents w.e.f. the date of filing of the interlocutory application i.e., 22.11.2010 till further orders. In addition, the appellant has also been directed to pay litigation expenses to the respondents to the tune of Rs.10,000/-.

(3.) The appellant is aggrieved by the impugned order and therefore, seeks to challenge the same before us by way of the present appeal.