KAILASH CHAND Vs. VANDNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The respondents are wife and minor children of the petitioner. The respondents moved an application against the petitioner under Sec. 125 of the Code of Criminal Procedure (Cr.PC) for grant of maintenance to them. The application was instituted on 30/11/2019. The petitioner contested the application and filed reply through his learned counsel. On 24/12/2021, the petitioner made a statement on oath before the learned Family Court that he would give Rs.1000.00 per month to respondent No.1 and Rs.500.00 per month each to his minor children (respondents No.2 to 4) as interim maintenance till the decision of the main petition. This statement was accepted by respondent No.1 on her behalf and on behalf of her minor children. Accordingly, learned Family Court passed following order on 24/12/2021:-

(3.) The ground urged by learned counsel for the petitioner cannot be entertained in the instant petition on account of following reasons:-