JUGAL KISHORE Vs. VANDNA KOHLI

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) challenging the order dated 18.8.2012 (Annexure P -5), passed by the learned Additional Sessions Judge, whereby interim maintenance, to the respondent, was enhanced. Learned counsel for the petitioner has submitted that the Court of Revision has erred in enhancing the amount of interim maintenance to the respondent. Petitioner was merely earning about Rs. 13,000/ - per month. Out of the said amount, petitioner has been ordered to pay Rs. 10,000/ - per month to the respondent and the minor child.

(2.) AFTER hearing the learned counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal.

(3.) THE petitioner, in his reply, admitted the factum of his marriage to the respondent and adoption of Manav but the other contentions in the complaint were denied.