ABHISHAT CHAUDHARY Vs. SHILPA CHAUDHARY

JUDGEMENT

(1.) Petitioner impugns order dated 22.07.2015, whereby, the interim maintenance application of the respondent under Section 125 Cr.P.C. was allowed and petitioner was directed to pay maintenance @ Rs.25,000/- per month with effect from the date of the application i.e. 01.06.2013 and further to pay Rs.22,000/- as litigation expenses.

(2.) Parties were married on 14.02.2009 and separated on 23.11.2011. As per the respondent, she was harassed and beaten up constantly and finally on 22.11.2011, she was badly beaten up because of which, she had to leave her matrimonial house and start residing with her parents.

(3.) Per contra, the contention of the petitioner is that the respondent/wife voluntarily left the matrimonial house without any reason.