SUNITA TAKWAL Vs. SANDEEP TAKWAL

JUDGEMENT

(1.) Petitioner alleges non compliance of undertaking/settlement/statement dated 19th August, 2013 given before the MM Mahila Court, East Karkardooma Court whereby the respondent had agreed to deposit a sum of Rs. 5000/- per month by the 10th day of each month in a saving account for petitioner's use and had assured to maintain the first party and their daughter.

(2.) Learned counsel for the petitioner, through this contempt petition, claims that due to the additional needs with respect to necessities, survival, education and medical treatment of the petitioner and her daughter, they require at least Rs. 30,000/- per month.

(3.) Furthermore, learned counsel for the petitioner also alleges that the respondent is now trying to forcibly evict the petitioner from her matrimonial home in gross contempt of the aforesaid undertaking.