SATISH MAHLA Vs. SMT. NEELAM

JUDGEMENT

(1.) THIS revision is directed against the judgment dated April 04th, 2011 passed by Additional Sessions Judge, Jhajjar, affirming the order dated May 21st, 2010 passed by Sub Divisional Judicial Magistrate, Bahadurgarh, whereby, interim maintenance allowance @ Rs.18,000/ - (Rs.12,000/ - for clothing, medicines, etc. and Rs.6,000/ -for grocery articles) per month was awarded to the respondent wife and her two children, aged 19 years and 15 years, on the application filed by the wife under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act').

(2.) THE solitary submission of the counsel for the petitioner is that at present the petitioner is unemployed and is not in a position to pay the interim maintenance allowance.

(3.) THE petitioner, who is present in person, has also stated that he had been paying Rs.6 lacs per annum as premium of Life Insurance Policy for three years, but later, he could not pay the premium.