JITENDRA KUMAR GARG Vs. MANJU GARG

JUDGEMENT

(1.) This petition has been filed under Ss. 397/401 Cr.P.C. challenging Order dtd. 9/11/2021 in case bearing M.T. 1358/2018 wherein the Ld. Judge, Family Courts, North-East, Karkardooma, Delhi, directed the Petitioner/Husband to pay an interim maintenance of Rs.20,000.00 per month to the Respondent/Wife with effect from the date of filing the petition, i.e. 17/12/2018.

(2.) The facts, in brief, leading up to the filing of the petition are as follows:

(3.) Mr. Rajinder Mathur, learned Counsel appearing for the Petitioner/Husband, submits that a settlement dtd. 16/8/2018 between the Petitioner and the Respondent had already been arrived at wherein the Petitioner had agreed to pay a sum of Rs.5,000.00 per month towards the maintenance of the Respondent. He states that the petition filed by the Respondent/Wife under Sec. 125 Cr.P.C. is replete with falsities as she alleges that the Petitioner/Husband is earning more than Rs.3.00 lakhs in her main petition, but states that he is earning Rs.50,000.00 in her interim maintenance application.