BIMLA DEVI Vs. SHAMSHER SINGH

JUDGEMENT

(1.) Heard the counsels for the parties.

(2.) The present petition brought by the wife, Bimla Devi, is directed against the judgment dated 15.10.2012 passed by the learned Family Court, Rohini, Delhi in Maintenance Case No.279/2010 whereby maintenance of Rs.10,000/- per month has been allowed from the date of the judgment i.e. from 15.10.2012 and not from the date of filing of the petition under Section 125 of the Code of Criminal Procedure (Cr.P.C. for short) i.e. from 13.07.2004.

(3.) Thus the grievance of the petitioner is only with respect to the date from which the judgment has been made to be reckoned with. It has been submitted on behalf of the petitioner that it took almost eight years for the Family Court to finally adjudicate the issue regarding maintenance; the quantum of maintenance and the date from which such maintenance would be paid. It has therefore been prayed that the judgment impugned be modified to the extent that the maintenance be paid from the date of the filing of the petition under Section 125 of the Cr.P.C.