S K Vs. V K K & ANR

JUDGEMENT

(1.) The present appeal under Section 19 of the Family Courts Act, 1984 belatedly impugns an order dated 04.03.2017, passed by the learned Family Courts, Karkardooma Courts, Delhi in a maintenance petition under Section 125 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') bearing CC No.344/16, titled as 'V K K & Another vs. S K K'. At the very outset, it is pertinent to observe that the present appeal has been instituted after a delay of 312 days from the date of rendering of the impugned order.

(2.) The facts briefly encapsulated are that the respondents are the elderly parents of the appellant, who on his own admission has a net salary of Rs.21,413/- per month.

(3.) Owing to the apathy of the appellant, the parents were constrained to move a maintenance petition under Section 125 of Cr.P.C., along with an application for interim maintenance, which was pending adjudication before the learned Family Court since 05.07.2016.