BHUPENDER SINGH Vs. LATA ALIAS SIMMI

JUDGEMENT

(1.) PETITIONER is the husband and respondent is his enstranged wife. They had married in May, 1997 and they parted company in March, 2005. The grievance of the respondent is that she was turned out from her matrimonial house after being subjected to cruelty and she is unemployed. Respondent invoked the provisions of section 125 of the Code of Criminal Procedure to claim maintenance from the petitioner.

(2.) LEARNED Mahila Court vide order dated 20th September 2006 fixed the interim maintenance at Rs. 1,500/- per month. Petitioner herein challenged the aforesaid order in revision and learned Additional Sessions Judge dismissed the revision petition of the petitioner. This is how the petitioner is before this court and he invokes the inherent jurisdiction of this court.

(3.) BOTH the sides have been heard and the record is perused.