PANKAJ JAIN Vs. PARUL JAIN

JUDGEMENT

(1.) This is a revision petition for quashing impugned order dtd. 22/9/2017 passed by learned District Judge (Family Court), Gurugram whereby the respondents were granted maintenance @ Rs.10,000.00 each per month under Sec. 125 of the Code of Criminal Procedure Code.

(2.) Learned counsel for the petitioner has vehemently contended that no evidence is available on the record if any cruelty was committed to the petitioner and without such evidence, no relief can be granted. However, it has also been argued that the mother of the minor respondent is also working and she have to share the responsibility of the minor in monetary terms.

(3.) I have heard learned counsel for the parties and gone through the record.