ANEESH AHMAD Vs. RUHI

JUDGEMENT

(1.) Instant revision petition is preferred by the petitioner-Aneesh Ahmad under Sections 397 Crimial P.C. 1973 for setting aside the orders dated 18.05.2015 and 04.06.2015 passed by the learned Principal Judge, Family Courts, Karkardooma Courts, Delhi in Execution petition No. 26/15 arising out of the main petition, i.e. CC No. 1257/14, under Sec. 125 Cr. P.C , 1973in case titled as "Smt. Ruhi Vs. Sh. Anees Ahmad".

(2.) The brief facts stated in the application for interim maintenance under Sec. 125 Cr. P.C., 1973 filed before the Court of Principal Judge, Karkardooma Courts, Delhi by the present respondent-Ruhi are that the marriage between the petitioner-Aneesh Ahmad and the respondent-Ruhi was solemnized on 10.09.2011 according to Muslim rites and customs. From the said wedlock a male child was born in the month of Dec. 2013. It is alleged in the said application that all the in-laws and the petitioner pressurized the respondent to bring Rs. 5,00,000.00 in cash, one house in the name of petitioner at Delhi and a luxurious car and till the respondent does not fulfil the above said demand, till then they will not keep the respondent happily and in consequences of that the in-laws used to beat the respondent mercilessly. Since the respondent was unable to fulfil their demands as mentioned above, she was forced to leave the Matrimonial home by the petitioner. It is further stated in the application that the respondent have no source of income as she is a housewife and dependent upon her parents and all the expenses are being born by her parents. It is further alleged that the petitioner is a man of means as he is a businessman and is running a business of Alumax Fabricators and Maintenance's contractor; having many property in his name at different places, but the petitioner did not pay a single penny towards the maintenance nor paid any compensation or money for rent for residence for the respondent and the petitioner has no other liabilities except to maintain the respondent.

(3.) It is pertinent to mention here that the marriage between the respondent and petitioner has been dissolved on 18.08.2014 according to Muslim law by pronouncing Talaak to the respondent by the petitioner.