PRADEEP SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking setting aside of the impugned order dtd. 3/6/2024 passed by learned Principal Judge, Family Court, Patiala House Courts in MT Case No. 206/2021 titled as Pushpa and Anr Vs Pradeep Panwar whereby the petitioner was directed to pay a sum of Rs.13,000.00 p.m. as interim maintenance.

(2.) The brief facts which are relevant for the disposal of the present petition are that the petitioner/husband and respondent no. 2/wife got married on 14/4/2019. A child, namely Master Tarush, was born out of said wedlock on 9/3/2020. There were a few issues in the marriage that led to the separation on 28/1/2021.

(3.) Thereafter, on 11/12/2021 respondent no.2/wife filed a Maintenance Petition being MT Case No. 206/2021 under Sec. 125 CrPC praying for maintenance. The learned Trial court vide order dtd. 31/10/2022 directed the Petitioner to deposit Rs.5000.00 per month as ad-interim maintenance for maintenance of minor child. Later, vide impugned order dtd. 3/6/2024, the learned Trial court granted Rs.13,000.00 per month as interim maintenance to the wife and minor child of the petitioner. The present petition is filed against the said impugned order.