CHANCHAL VERMA Vs. ANURAG VERMA

JUDGEMENT

(1.) The present revision petition has been filed, challenging the order dtd. 20/8/2018 passed by learned Principal Judge, Family Court, South-East District, Saket Courts, New Delhi whereby the petition for grant of interim maintenance filed by the petitioner was dismissed and vide same order, the application filed under Sec. 127 Cr.P.C. by the respondent was allowed.

(2.) The marriage between the Petitioner and the Respondent was solemnized on 21/1/2014. Later, disputes arose between them and the petitioner was sent back to her parental home on 20/7/2014. The petitioner filed petition under Sec. 125 Cr.P.C. on 5/12/2016 seeking grant of interim maintenance.

(3.) During the course of proceedings under sec. 125 Cr.P.C., the respondent informed the court that he was earning Rs.39,000.00 per month and was willing to pay Rs.8,000.00 per month as interim maintenance to the petitioner, till disposal of the application for grant of interim maintenance. The operative portion of the consent order dtd. 9/8/2017 reads as under: