MANISH DIVEDI Vs. JYOTSANA

JUDGEMENT

(1.) Petitioner impugns order dated 16.11.2017, whereby ad-interim maintenance was granted to the respondent under section 125 Cr.P.C in the sum of Rs 10,000/- per month from the date of application i.e. 01.09.2017.

(2.) The marriage between the parties was solemnized in accordance with Hindu Rights and Ceremonies on 29.01.2017. However, due to differences respondent left her matrimonial house on 16.04.2017.

(3.) Subject petition was filed by the Respondent/wife under section 125 Cr.P.C. contending that she had to leave the matrimonial home because of harassment and demand of dowry on the part of the petitioner and his family. A car eco-sport was given by the father of the respondent, the car was bought in the name of the petitioner. It is contended that prior to marriage it was represented that petitioner works in a bank, however, subsequently the respondent came to know that petitioner was not employed in any bank but used to work along with his father at his shop. The father of the petitioner is into the business of gold and diamond jewellery.