VARDA AGGARWAL Vs. RAVI SHANKAR AGGARWAL

JUDGEMENT

(1.) THIS is a petition under Section 482 CrPC against the order dated 18.3.2008 of learned M.M. in complaint case whereby the application for interim maintenance of the petitioner under Section 125 CrPC was dismissed.

(2.) THE petitioner is the daughter of the respondent. She was born on 24th July, 1989. When the order dated 18.3.2008 was passed, the petitioner had attained the age of majority. The learned M.M., while declining the interim maintenance to the petitioner in Para 16 of his order, recorded as under:

(3.) THE respondent, in his reply, has taken the plea that he has been providing all the expenses of education etc. to the petitioner including that of tuition fee, hostel charges and has been meeting all demands of financial assistance of the petitioner whenever she so desired.