SATISH KUMAR AGGARWAL Vs. SUBHA AGGARWAL

JUDGEMENT

(1.) The present revision petition has been filed challenging the order dtd. 16/5/2018 passed by the learned Additional Sessions Judge/ Special Judge (PC Act) CBI-3, South District, Saket Courts, New Delhi whereby the order of the learned Trial Court has been modified and the amount of maintenance has been enhanced.

(2.) Brief facts leading to the filing of instant petition are that the marriage of the petitioner was solemnized with the Respondent as per Hindu rites and customs on 13/7/2013. Upon disputes arising between the parties, a complaint was filed by the Respondent under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 ("DV Act") against the present petitioner alongwith an application for grant of interim maintenance under Sec. 23 of DV Act.

(3.) Learned Trial Court, after filing of the Written Statement and the affidavit by the present petitioner, passed the order on 26/7/2017 thereby awarding a sum of Rs.7,000.00 per month as interim maintenance to the Respondent. The order dtd. 26/7/2017 reads as under: