SIDDHARTH TALWAR Vs. SARIKA TALWAR

JUDGEMENT

(1.) This petition assails orders dtd. 29/3/2019 ('Impugned order') passed by the ASJ (Pilot Court), West District, Tis Hazari Court in Criminal Appeal No. 143/2018 dismissing the appeal and approving the order dtd. 21/6/2018 passed by the MM (Mahila Court-03), West, Tis Hazari Court. The said order by MM emanated from CC No. 484/2017 in an interim application under Sec. 23(2) of The Protection of Women from Domestic Violence Act, 2005 ('DV Act') by the respondent/wife.

(2.) By order dtd. 21/6/2018, the MM had awarded interim maintenance at the rate of Rs.25,000.00 per month, each to the respondent/wife and the minor daughter with effect from the date of filing of the application i.e. 5/8/2017; the said order was affirmed by the ASJ and the appeal filed by the petitioner no.1/husband was dismissed.

(3.) The petitioner no.1/husband and the respondent/wife were married on 19/4/2007. Since June 2017, they are living separately. One girl child Kyra born out of the said wedlock on 16/2/2008, has been in the custody of the mother and is presently aged 16 years. Divorce was granted between the parties on 20/12/2022.