NAVEEN GOEL Vs. SURABHI

JUDGEMENT

(1.) The crux of the facts and material, which need necessary mention, for the limited purpose of deciding the core controversy involved in the instant revision petition and emanating from the record, are that, initially Smt. Surabhi daughter of Ramesh Gupta-respondent (wife), has moved a petition claiming a monthly maintenance of Rs.15,000/- per month beside litigation expenses of Rs.5500/- against her husband-petitioner Naveen Goel son of Puran Chand Goel, invoking the provisions of Section 125 Cr.P.C. The petitioner-husband has contested the petition. The District Judge Family Court has partly accepted the petition of the respondent-wife and directed the petitioner-husband to pay an amount of Rs.7,000/- per month as maintenance, Rs.2200/- as litigation expenses and Rs.2200/- as counsel fees, vide impugned order dated 16.05.2014.

(2.) Aggrieved thereby, the petitioner-husband has preferred the present revision petition, to challenge the impugned order.

(3.) Having heard the learned counsel for the petitioner, having gone through the record, with his valuable help and after bestowal of thoughts over the entire matter, to my mind, there is no merit in this revision petition, in this context.