ULLAS KAPOOR Vs. SHRUTI KAPOOR AND ORS.

JUDGEMENT

(1.) THIS is yet another glaring example of avoidable litigation, wherein husband has been trying to take undue benefit of his own wrong, altogether ignoring not only his wife but his minor son as well, leaving his wife and son at the mercy of his in -laws.

(2.) INSTANT petition under Section 482 of the Code of Criminal Procedure, at the hands of the husband, is directed against the judgment dated 7.2.2015 passed by the learned Additional Sessions Judge, SAS Nagar (Mohali), whereby the impugned order dated 15.9.2014 passed by the learned Judicial Magistrate 1st Class ('JMIC for short), Mohali, granting interim maintenance of Rs. 10,000/ - per month to the respondent -wife as well as her minor son, was upheld, dismissing the revision petition filed by the petitioner.

(3.) HAVING been served in the petition filed by the respondent -wife under Section 125 Cr.P.C., petitioner husband appeared and filed his reply to the effect that since the respondent -wife was a qualified person, she was earning Rs. 50,000/ - from tuitions. He further alleged that respondent -wife lodged FIR No. 36 dated 21.2.2014 under Sections, 406 and 498 -A IPC against him, because of which he had to resign from his job. He also denied the averments regarding any income from other immovable properties or insurance business etc.