VIJAY PAL Vs. SHOBHA DEVI

JUDGEMENT

(1.) The present revision petition has been filed on behalf of the petitioner under Section 397 read with Section 482 Cr.P.C. assailing the order dated 02.08.2018, passed by the Judge, Family Courts (West), Tis Hazari Courts, Delhi in MT No.316/17.

(2.) The respondent Shobha Devi had filed an application under Section 125 Cr.PC before the Family Courts, seeking interim maintenance from the petitioner. The Judge, Family Courts, after considering the facts and circumstances, awarded a sum of Rs.7,500/- per month as interim maintenance to the respondent from the date of filing of the petition, i.e., 21.07.2017.

(3.) Learned counsel for the petitioner submits that the petitioner is serving as Beldar in the Office of Assistant Engineer-II, Civil Division- XII, Irrigation & Flood Control Department, Govt. of NCT of Delhi, Basai Darapur, Delhi. He further submits that the petitioner is already married to a lady, namely, Shakuntala and is residing with his family. He further submits that the petitioner has not solemnized any marriage with the respondent, though he used to visit the tea stall run by the respondent. It is further submitted that on account of friendly relations developed, the respondent has taken undue advantage and has filed the petition before the Family Courts seeking interim maintenance from the petitioner. He further submits that on some occasions, at the request of the respondent, the petitioner has also extended financial help to the respondent. He also submits that the respondent is a married lady, living with her family.