ARCHITA Vs. SUNIL SETH

JUDGEMENT

(1.) Petitioner-Wife impugns judgment dated 07.05.2015 whereby the application of the petitioner under Section 125 Cr. P.C. claiming maintenance has been dismissed inter-alia, on the ground that the petitioner has failed to show that she had sufficient cause for living separately.

(2.) Parties were married on 31.01.2004 according to Hindu Rites and Ceremonies. Thereafter, disputes arose and parties started living separately since 03.04.2004.

(3.) Matrimonial proceedings between the parties were initiated by both sides. Subject proceedings were initiated by the Petitioner under Section 125 Cr. P.C. for interim maintenance in the year 2007.