RAKESH KUMAR SANWARIA Vs. GUDDI

JUDGEMENT

(1.) THIS is a petition filed by the petitioner under Article 227 of the Constitution of India against the order dated 4.5.2013 by virtue of which the learned Additional District Judge (West) has fixed an ad interim maintenance of Rs.10,000/ - per month, i.e., Rs.2,500/ - per month for each of the applicant. It has also been clarified that this would be inclusive of and adjustable against an amount of Rs.2,500/ - already awarded to them under Section 125 Cr.P.C. Apart from this, one time litigation expenses of Rs.11,000/ - has been directed to be given to the respondent.

(2.) I have heard the learned counsel for the petitioner and have also gone through the record. The petitioner has not been able to make out any case for interference by this court as he has failed to show that there is any material irregularity or jurisdictional error in passing the order.

(3.) IN order to appreciate the submissions, it would be relevant to given brief facts of the case. It is not disputed that the petitioner got married to the respondent in the year 1990. From the wedlock, the petitioner has three children, one daughter and two sons, who are school going children. The parties are living separately for the last number of years.