AMJAD ALI Vs. SALMA BEGUM AND ORS.

JUDGEMENT

(1.) The instant revision petition has been filed by the petitioner to impugn the legality and correctness of a judgment dated 21.08.2014 of learned Principal Judge, Family Courts in MT No.345/14 under Section 125 of the Code of Criminal Procedure whereby he was directed to pay Rs. 8,000/- per month as maintenance to each of the respondents. The petition is contested by the respondents.

(2.) I have heard the learned counsel for the parties and have examined the record. In the petition under Section 125 Cr.P.C. the respondents claimed maintenance to the tune of Rs. 75,000/- p.m. It was alleged that the total income of the petitioner from all sources was Rs. 1,50,000/- per month. In response to that, the petitioner claimed that he was getting Rs. 19,000/- p.m. as salary due to his employment with Kalka Public School Alaknanda, New Delhi. He claimed that Respondent No.1 was earning Rs. 3,000/- per month by doing the work of embroidery or tailoring.

(3.) The petitioner did not produce any evidence to show if respondent-wife was gainfully employed to generate monthly income of Rs. 3,000/- per month due to embroidery or tailoring. No such suggestion was put to her in the cross-examination when she appeared as PW-1.