SANDEEP KUMAR @ SANJAY Vs. SUNITA AND OTHERS

JUDGEMENT

(1.) The contour of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record is that, initially Smt.Sunita(wife), Master Prateek and Master Daksh, minor sons of petitioner-Sandeep Kumar @ Sanjay, have preferred the main petition for maintenance against him(petitioner), invoking the provisions of Section 125 Cr.P.C. They have also moved an application for interim maintenance.

(2.) The District Judge, Family Court, partly accepted their plea and directed the petitioner-husband to pay an amount of Rs.5,000/- per month to his wife and Rs.2,000/- each per month to his minor sons, as interim maintenance, by means of impugned order dated 09.10.2012 (Annexure P-1).

(3.) Aggrieved thereby, the petitioner-husband has preferred the present revision petition, to challenge the impugned order(Annexure P-1) in this Court.