VISHAL KAPUR Vs. YASHNA KAPUR & ANR

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 29.08.2016 whereby the application of the respondents under Section 127 Cr. P.C. has been allowed and the application of the petitioner under Section 340 Cr. P.C. has been dismissed.

(2.) With regard to the application under Section 127 Cr. P.C. it is noticed that by order dated 005.2013 respondent no. 1 (wife) was awarded maintenance in the sum of Rs. 15,000/- and respondent no. 2 (daughter of petitioner) was awarded maintenance in the sum of Rs. 2,000/-. Vide the impugned order, learned trial court has enhanced the maintenance to Rs. 15,000/- for the daughter.

(3.) Learned counsel for the petitioner submits that respondent no. 2 had attained the age of majority on 109.2014 and as such under Section 125 Cr. P.C., she on attaining the age of majority, is no longer entitled to any maintenance.