ATUL Vs. PRAGYA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties.

(3.) In this petition, the petitioner has challenged the order dtd. 1/4/2022 passed by the learned Principal Judge, Family Court, Nagpur below Exh. 6 in petition No.E-635/2018, whereby Learned Judge quantified the interim maintenance @ Rs.5,000.00each for the respondent Nos.1 and 2. The petitioner and respondent No.1 got married on 20/11/2012. Both are qualified engineers. The couple is blessed with a male child. It is the case of wife i.e. respondent No.1 that after birth of son, there was drastic change in the behavior of petitioner and his family members. The petitioner and his family members drove her out of matrimonial house. The respondent, therefore, filed proceeding under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short "D.V. Act "). She also filed proceeding for maintenance under Sec. 125 of the Code of Criminal Procedure. The respondent No.1 filed an application at Exh.-6 for interim maintenance. In terms of the direction of the Family Court dtd. 7/1/2021 she filed her affidavit of assets and liabilities.