PREM LAL SHARMA Vs. NISHA DEVI

JUDGEMENT

(1.) The petitioner's grievance is to the interim maintenance of Rs.3000.00 per month granted by the learned Family Court in favour of petitioner's wife-Nisha Devi, respondent herein.

(2.) Heard learned counsel on both sides and considered the case record. Following facts are germane for adjudication of the present petition.

(3.) Learned counsel for the petitioner contended that the respondent-wife is not entitled for any interim maintenance as she was living in adultery and had illegitimate child out of said relationship. The petitioner does not recognize respondent's younger son as his child. Attention in this regard was invited to Sec. 125(4) Cr.P.C, which is as under:-