VISHESH TANEJA Vs. REETA

JUDGEMENT

(1.) This petition is directed against the order dtd. 8/8/2019, passed by the Principal Judge (East), Family Court, Karkardooma, Delhi, whereby, an application under Sec. 125(3) of Cr.P.C. filed by the respondent, has been partly allowed.

(2.) The facts of the case are that the petitioner and respondent are husband and wife. Their marriage was solemnised on 19/11/2018, according to Hindu laws, Customs and Rites. After their marriage, matrimonial disputes crept up and the petitioner and respondent started living separately. The respondent filed an application under Sec. 125 of Cr.P.C. before the Principal Judge (East), Family Court, Karkardooma, Delhi seeking maintenance from the petitioner.

(3.) The respondent had pleaded in her application that the petitioner is a property dealer and running office for the said purpose in the name and style of Mangalam Properties at JA-2, Khidki Extn. Panchsheel Extn, Malviya Nagar, New Delhi-110017. According to respondent the petitioner is earning about a sum of Rs.1.00 Lakh per month. The respondent also stated that she is not able to bear her expenses and it is the petitioner who is responsible to maintain her, therefore, she prayed for a sum of Rs.25,000.00 per month as maintenance. She also prayed for interim maintenance while filing an application under Sec. 125(3) of Cr.P.C.