UJJWAL SHARMA Vs. JYOTI

JUDGEMENT

(1.) This order shall dispose of the aforesaid two petitions as both the petitions have originated from common impugned order dated 7.6.2016 passed by learned District Judge (Family Court), Gurgaon. The facts are taken from CRR-2848-2016 and the parties would be referred by their status in this petition.

(2.) Brief facts of the case are that Smt. Jyoti respondent filed an application under Section 125 of the Code of Criminal Procedure for grant of maintenance on the ground that her husband has neglected and refused to maintain her inspite of the fact that he was serving as Manager (Sales and Marketing) with M/s Earth Infrasturcutre Limited, Gurgaon and earning Rs. 1 lac per month. Apart from it, he possessed two storey house of 100 square yards and has given one floor on rent @ Rs. 15,000/- and his monthly income is Rs. 1,80,000/-.

(3.) After hearing the parties, learned Family Court awarded maintenance @ Rs. 16,000/- per month to the wife from the date of filing the petition vide order dated 7.6.2016.