JAGMIT SINGH Vs. SONIA SINGH

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C. has been filed challenging Order dtd. 20/6/2015 passed by the Metropolitan Magistrate-01, Mahila Court, South District, Saket Courts, New Delhi in C.C. No. 200/1 (464853/16) and Order dtd. 20/9/2021 passed by the Additional Sessions Judge - 05, South East, Saket Courts, directing the Petitioner herein to pay a sum of Rs.1,35,000.00 per month to the Respondent herein as maintenance.

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

(3.) Mr. Mandeep Singh Vinaik, learned Counsel for the Petitioner, has submitted that the Orders of the Ld. Mahila Court and the Ld. Sessions Court have disregarded the financial constraints of the Petitioner by misreading the data available on record. He has stated that the reading of "liabilities" of the Petitioner as "assets" has led to the Courts below to arrive at the inflated figure of maintenance. Mr. Vinaik has submitted that this misreading has also led the Courts below to believe that the Petitioner has concealed his true assets and this selective reading glosses over the fact that the Petitioner has taken loans and has utilised his savings for litigation expenses.