MANISH Vs. INDU

JUDGEMENT

(1.) By way of this criminal revision, challenge has been made to order dated 23.10.2013 passed by the learned Judge, Family Court, Patiala House, Delhi in case No.M-41/12 whereby interim maintenance @ Rs. 10,000/- p.m. has been given to the respondent No.1/wife and her minor daughter.

(2.) Briefly, the factual background is as under:-

(3.) Respondent has filed written statement before the ld.Judge, Family Court denying the allegations of his earnings as are alleged by the respondent No.1/wife. Immediately after filing of the petition, the learned Judge, Family Court awarded Rs. 2,000/- p.m. to the respondent No.1/wife and daughter w.e.f. 11.12.2012. During the course of proceedings, affidavit was filed by both the parties to substantiate their respective stands.