MANISH HANDA Vs. NEHA HANDA

JUDGEMENT

(1.) By way of the present revision petition, the petitioner-husband assails the order dtd. 13/9/2024 [hereafter ,,the impugned order] passed in MT Case No. 727/2023, whereby the learned Family Court-01, Shahdara, Karkardooma Courts, Delhi [hereafter ,,Family Court], has directed the petitioner-husband to pay consolidated interim maintenance of 25,000/- per month to respondent no. 1 (wife) and respondent nos. 2 and 3 (minor daughters), in addition to bearing the school fees of respondent nos. 2 and 3.

(2.) The brief facts of the case are that the petitioner and respondent no. 1 were married on 29/8/2010. Out of the said wedlock, twin daughters were born on 10/6/2011. It is the case of the petitioner that he is engaged in the business of manufacturing stainless steel railings and gates, and that respondent no. 1 left the matrimonial home without any sufficient reason, after repeated quarrels, to live independently at her parental home. He further alleges that she denied him access to their children and deprived him of their love and affection. He claims that she filed a false complaint against him and his family members and misused the process of law. According to him, despite his efforts for reconciliation, she refused to reside with him in the matrimonial home, and even during the period of cohabitation, she had initiated legal proceedings against him and his family members.

(3.) The records reveal that on 19/10/2023, respondent no. 1 filed a petition under Sec. 125 of the Code of Criminal Procedure, 1973 [hereinafter ,,Cr.P.C.] before the learned Family Court seeking maintenance. She alleged that soon after the marriage, her husband and in-laws began harassing and taunting her with demands for dowry. It was further alleged that she was subjected to mental and physical cruelty for having given birth to two daughters. She claimed that on 16/7/2020, her husband and in-laws assaulted her and forcibly evicted her from the matrimonial home, after which she began residing with her aged mother. But at that time, her husband had assured her that he will take care of her and provide her with a better life. However, allegedly, the petitioner- husband had again started harassing and even beating the respondent-wife, due to which she was compelled to leave her matrimonial home on 16/9/2023.