MANISH GOEL Vs. SWATI

JUDGEMENT

(1.) The petitioner has filed present criminal revision against the order dtd. 12/2/2019 passed by learned Judicial Magistrate 1st Class, Faridabad, whereby in a complaint filed by the respondent-wife under Ss. 12, 18, 19, 20, 22 and 23 of the Protection of Women from Domestic Violence Act, 2005 (for short, the Domestic Violence Act), the respondent-wife has been granted interim maintenance of Rs.15,000.00 per month in lieu of residential accommodation.

(2.) Challenge has also been laid to the order dtd. 1/5/2019 passed by learned Additional Sessions Judge, Faridabad, whereby the appeal filed by the petitioner-husband against the order dtd. 12/2/2019 passed by learned Magistrate, was dismissed.

(3.) Learned counsel for the petitioner has argued that the Courts below have wrongly and erroneously directed the petitioner to pay Rs.15,000.00 per month towards residential accommodation without appreciating the fact that the petitioner is not having any source of income. Moreover, the respondent-wife is also earning Rs.60,000.00 per month and she has been provided a residential accommodation at Kotputli (Rajasthan) by the employer. Therefore, there is no occasion for her to get a residential accommodation in New Delhi.