NARESH KUMAR Vs. RAJNI

JUDGEMENT

(1.) The petitioner has assailed the orders passed by both the Courts below.

(2.) It is necessary to have the facts first. The parties were married in 2005 and a child was born to them in 2007. Differences cropped up between them and the wife left in March 2007 and joined the company of the husband in October 2010. The husband filed a divorce petition in March 2012. During the pendency of the divorce petition a complaint was lodged by the wife under the Domestic Violence Act. Meanwhile, the wife also got the FIR registered under Sections 498-A, 406, 506, 34 IPC.

(3.) In the application filed under section 24 of the Hindu Marriage Act in the divorce proceedings the Court awarded maintenance of Rs. 5,000/- per month to the minor child. The order was challenged in a revision in the High Court and it was set aside.