MOHAMMAD AMAJAD Vs. SARAH AMAJAD @ SONIA DHIR

JUDGEMENT

(1.) CRL .M.A.2842/2014 (delay)

(2.) LEARNED counsel for the petitioner urged that the petitioner is unable to pay the huge amount of Rs. 7,000/ - per month as he has an annual income of Rs. 2 lacs being a butcher by profession. He is to maintain eight other family members dependent upon him. These assertions are controverted by the respondent's counsel.

(3.) LEARNED counsel for the respondent has placed on record the statement of the present petitioner recorded on 22.12.2014 in the proceedings under Section 125 Cr.P.C. In the cross -examination, the petitioner admitted that he was working on commission basis for supply of meat to export houses and his annual income from the said business was 3 -4 lacs after deducting expenses. It is also not in dispute that the petitioner has since remarried and has children to maintain them. In the reply to the application for interim maintenance, he alleged that during the period 2006 to October, 2008, the respondent had taken away several lacs of rupees from him on one pretext or the other to hand over to her family members. Apparently, the income disclosed by the petitioner initially is incorrect.