DESH RAJ Vs. MAMTA

JUDGEMENT

(1.) THE crux of 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 in the wake of application, the District Judge (Family Court) awarded the ad interim maintenance allowance of Rs.4,000.00 per month to the respondent-wife vide impugned order dated 12.07.2010.

(2.) AGGRIEVED thereby, Desh Raj, petitioner-husband has preferred the instant revision petition to challenge the impugned order of interim maintenance, invoking the provisions of Section 401 Cr.P.C.

(3.) AS is evident from the record that the petitioner-husband was working in Richa Global Exports Pvt. Ltd., Mayapuri, New Delhi and was earning Rs.16,300.00 per month. Taking into consideration the probable income of the petitioner-husband, the District Judge awarded ad interim maintenance allowance of Rs.4,000.00 per month to respondent-wife. Learned counsel for the petitioner did not point out any reason, much less cogent to interfere in the impugned order in exercise of limited revisional jurisdiction of this Court.