CHANDAN SINGH Vs. SHILA SINGH

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 6/3/2019 passed in Misc. Case No. 72 of 2018 passed by the Learned Judicial Magistrate, 5th Court, Bankura allowing the application for interim maintenance filed by the opposite party No.1 and directing the petitioner to pay interim maintenance allowance @ Rs.4,000.00 per month for the opposite party No.1 and Rs.4,000.00 per month for each of her two minor sons from the date of the order.

(2.) The petitioner/husband states that the opposite party No.1 filed an application under Sec. 125 of the Code of Criminal Procedure, 1973 before the Chief Judicial Magistrate, Bankura against the petitioner, inter alia claiming monthly maintenance for herself and also for her two minor children. In connection with the aforesaid case under Sec. 125 of the Code of Criminal Procedure, 1973, the opposite party No. 1 also filed an application for interim maintenance, inter alia, praying for Rs.40,000.00 per month from the date of filing of the application from the petitioner. This application was filed on 6/6/2018.

(3.) The petitioner has been contesting the main application for maintenance under Sec. 125 of the Code of Criminal Procedure, 1973 by filing a written objection thereto and therein all material allegations of the opposite party no. 1 were denied by the petitioner.