PARDEEP Vs. POOJA @ SUGANDHA

JUDGEMENT

(1.) The conspectus of the facts & material, which needs a necessary mention for the limited purpose of deciding the instant petition and emanating from the record, is that, initially, respondent-wife Pooja alias Sugandha d/o Gajraj, has filed the petition for maintenance u/s 125 Cr.PC against her husband-petitioner Pardeep s/o Parbhati Lal. She has also filed an application for interim maintenance. The trial Court accepted the application and directed the petitioner-husband to pay a sum of Rs.3000/- per month as interim maintenance to his wife, vide impugned order dated 8.7.2014 (Annexure P3).

(2.) Aggrieved thereby, the revision petition (Annexure P4) filed by the petitioner-husband was dismissed as well, by virtue of impugned order dated 30.9.2014 (Annexure P7) by the revisional Court (Addl. Sessions Judge).

(3.) Sequelly, the petitioner-husband still did not feel satisfied and preferred the present 2nd revision petition (which is otherwise barred u/s 397 (3) Cr.PC) in the garb of petition under section 482 Cr.PC to challenge the impugned orders of Courts below.