INDER SINGH Vs. SUMITRA

JUDGEMENT

(1.) Petitioner/husband impugns order dated 24.05.2017 whereby the Trial Court has assessed the monthly income of the petitioner and directed the petitioner to pay a sum of Rs.10,000/- per month as an ad- interim maintenance to the respondent/wife.

(2.) Learned counsel for the petitioner submits that the Trial Court has erred in not appreciating that on 25.02.2017 respondent had withdrawn application seeking interim maintenance and thus she was disentitled from receiving any maintenance.

(3.) Learned counsel further submits that it is not the case of the petitioner neglecting to maintain his wife but the respondent wife was charged in a case under Section 302 IPC of having murdered the mother of the petitioner and further that she is living in adultery.