SONU KHANNA Vs. ISHA SHARMA

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner under Sec. 397 read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter shall be referred to as the Crimial P.C. ) against the order dated 20.01.2016 passed by the learned Principal Judge, Family Courts, Tis Hazari Courts, Delhi in a maintenance petition filed by the respondent-herein vide which the petitioner has been directed to pay a sum of Rs. 2500.00 per month as ad interim maintenance to the respondent-herein.

(2.) The factual matrix, in brief, is that the respondent-herein had filed a petition under Sec. 125 of the Crimial P.C. against the petitioner-herein for the grant of maintenance. It was alleged in the maintenance petition that the marriage of the parties was solemnized on 13.02.2011 according to Hindu rites and ceremonies. After marriage, the respondent-wife joined the matrimonial home. The mother of the respondent-wife spent a sum of Rs. 3,50,000.00 in the marriage including the gifts and other articles. The parents of the petitioner-husband were not satisfied with the dowry articles and started causing cruelty on the respondent-wife. On 28.02.2011, the respondent-wife was turned out from her matrimonial house by the petitioner-husband and his parents.

(3.) An application for the grant of interim maintenance was also filed by the respondent-wife. The Trial Court vide impugned order dated 20.01.2016, after going through the status of the parties, directed the petitioner-husband to pay a sum of Rs. 2,500.00 per month as interim maintenance to the respondent-wife. Feeling aggrieved by the same, the present revision petition has been filed by the petitioner-husband.