VIKAS BHUTANI Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner impugns order dated 29.05.2017 whereby interim maintenance has been assessed by the Trial Court. On an application filed the respondent under Section 12 of The Protection of Women from Domestic Violence Act, 2005, an amount of Rs.40,000/- has been fixed as interim maintenance.

(2.) Learned counsel for the petitioner submits that the Trial Court has erred in not appreciating that the respondent had already filed an application under Section 125 Cr.P.C and interim maintenance of Rs.15,000/- was assessed in the said application and petitioner had continued to pay the said amount of Rs.15,000/- per month.

(3.) It is informed that the said application under Section 125 Cr.P.C has since been withdrawn.