JAGDISH PABREJA Vs. SHALU PABREJA

JUDGEMENT

(1.) The instant petition under Article 227 of Constitution of India read with Sec. 482 Code of Criminal Procedure Code, 1973 filed by petitioner assails the orders dtd. 25/4/2022 and 26/5/2022 ("impugned orders") passed by learned MM, Mahila Court (West) Tis Hazari Courts, Delhi ("Executing Court") in Execution No. 124/2019.

(2.) The Executing Court, vide order dtd. 25/4/2022, held that the order granting interim maintenance passed on 22/3/2019 is operational from the date of filing the application under Sec. 23 of Protection of Women from Domestic Violence Act, 2005 ("DV Act") which was moved on 24/6/2013. The petitioner herein was further directed on 26/5/2022 to pay Rs.1,00,000.00 out of the arrears of Rs.3,18,000.00 by 6/6/2022.

(3.) Brief facts leading to the filing of instant petition, as disclosed in the petition, are detailed as under: