GANGA RAM MAKHIJA Vs. JYOTI MAKHIJA

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking setting aside of the impugned judgment dtd. 12/2/2024, passed by the Ld. Trial Court of Sh. Arvind Bansal, Shahdara, Delhi in Crl. Appeal 112/2023, titled as "Ganga Ram Makhija @ Gulab vs. Jyoti Makhija" and impugned judgment dtd. 31/3/2023 passed by Ld. MM.

(2.) Vide order dtd. 25/4/2024 notice was issued in the present matter and the petitioner was directed to deposit an amount of Rs.25,000.00 to the respondent as litigation expenses. The petitioner undertook that he will continue to pay an amount of Rs.5,000.00 per month which had been initially awarded by the learned MM. In view of the aforesaid, the warrants issued by the Executing Court were stayed.

(3.) The brief facts which are relevant for the disposal of the present petition are that the petitioner and respondent got married on 9/12/2016. No issue had borne from the wedlock and the parties admittedly separated on 10/11/2017. Thereafter, the respondent filed a complaint U/S 12 of the Protection of Woman from Domestic Violence Act, 2005 (hereinafter referred to as the Act of 2005). By way of an ad-interim order the respondent was granted Rs.5,000.00 per month till the application seeking interim maintenance was decided.