ARUN VATS Vs. PALLAVI SHARMA

JUDGEMENT

(1.) The present revision petition has been filed challenging the order dated 05.07.2018 passed by the Family Court in MT No. 696/2016 whereby in the respondent's petition under Section 125 Cr.P.C., an interim maintenance of Rs.33,005/- per month was granted to the respondent/wife and the minor child.

(2.) In the aforesaid petition, it is the case of respondent/wife that she was thrown out of her matrimonial house and was with her mother at her parental home along with her minor child. It was also stated that she had no source of income and claimed Rs.80,000/- per month as maintenance.

(3.) It was further stated by the respondent/wife that she had done her LLB and was enrolled as an advocate in the year 2000. She practised briefly prior to her marriage and at the time of filing of her petition, she was pursuing her LLM. She was unable to pursue her profession on account of the young age of her child who was 3 and half years old back then.