AJAY GUPTA Vs. ANSHU GUPTA

JUDGEMENT

(1.) THIS is a petition filed under Article 227 of the Constitution of India for setting aside order dated 19.11.2012 passed by the learned Additional District Judge.

(2.) I have heard the learned counsel for the petitioner. The learned counsel is unable to show to the court that there is any jurisdictional error or material irregularity in the order dated 19.11.2012 which calls for any interference.

(3.) THE only contention urged by Mr. Jain, the learned counsel for the petitioner is that there is no direction to the petitioner to pay maintenance of Rs.2,500/ - per month to the respondent. Further, it has been contended that apart from the aforesaid observation that the petitioner is to be paid Rs.2,500/ - per month, the learned counsel has contended that he is already paying a sum of Rs.6,000/ - to the respondent on the basis of an order passed by the learned court in a petition under Section 125 Cr.P.C. and it has not been clarified as to whether the aforesaid amount is to be paid in addition and over and above an amount of Rs.6,000/ - and this is the material irregularity.