SANDEEP BANSAL Vs. NIHARIKA

JUDGEMENT

(1.) This order shall dispose of the aforementioned two criminal revision petitions as the same have been filed against the common order dtd. 7/1/2019 passed by the family Court, Sirsa, whereby in a petition under Sec. 125 Cr.PC for grant of maintenance filed by Niharika wife of Sandeep Bansal, the application seeking interim maintenance was partly allowed.

(2.) The respondent-wife was serving as a teacher in Saint Xavier School. The petitioner-husband, who is a law graduate is a businessman and is running his family business having a showroom of mattresses in the main market of the city and is also dealing in RCC pipes and cement stockist at Sirsa and Bathinda. His business is well-established and he also received Award in Dealers Meet, 2018 of renowned Sleepwell Mattresses.

(3.) Learned counsel for the petitioner-husband has argued that the respondent-wife is financially well off. Therefore, no amount was required to be granted as interim maintenance to the son. It is the duty of the respondent- wife to maintain the minor son. Moreover, prayer of the respondent-wife for grant of interim maintenance for herself has already been declined by learned Additional District Judge, Sirsa vide order dtd. 6/7/2018 while dealing with an application filed under Sec. 24 of the Hindu Marriage Act, 1955 on the same rationale. Therefore, no maintenance is required to be paid to the minor son.