VIMAL KIRTI GUPTA Vs. RAJAN GUPTA

JUDGEMENT

(1.) This is a petition seeking initiation of contempt proceedings against the respondents for violation of the order dtd. 19/2/2021 passed by the learned MM-01 (Mahila Court), NW, Rohini Courts, Delhi in case titled as "Vimal Kirti Gupta v. Rajan Gupta".

(2.) The petitioner and the respondent got married according to Hindu rites and ceremonies on 22/6/2003. Two children namely Moksha Gupta and Diksha Gupta were born out of their wedlock on 16/8/2004 and 23/7/2007 respectively. On 22/4/2011, a male child named Viraj Gupta was born out of the wedlock.

(3.) It is alleged that after their marriage, the respondent subjected the petitioner to physical and mental abuse by beating her, harassing her on account of bringing insufficient dowry and also taking away her stridhan. It is further alleged that in July 2018, the respondent threw the petitioner out of the house and since then, the petitioner is living separately from the respondent along with her three children. The petitioner has alleged that the respondent is wilfully neglecting to maintain the petitioner and their three children.