RAJEEV BHARTI Vs. PARINITA

JUDGEMENT

(1.) By way of present revision petition, petitioner-husband has assailed the order dtd. 31/7/2023, passed by the learned Principal Judge (Family Court) Mandi, H.P. in Cr. M.A. No. 796 of 2022, titled as 'Smt. Parinita and anr. Vs. Rajeev Bharti'.

(2.) By way of impugned order, the learned Principal Judge, Family Court, Mandi has directed the petitioner, Rajeev Bharti to pay a sum of Rs.3000.00 per month, to the applicants, as monthly maintenance amount, during the pendency of the main petition.

(3.) The perusal of the impugned order shows that the same has been passed in violation of dictate of Hon'ble Supreme Court in 'Rajnesh Vs. Neha and another', (2021) 2 Supreme Court Cases 324, especially the directions, as contained in para-129 of the judgment, which is reproduced as under: "The Affidavit of Disclosure of Assets and Liabilities annexed as Enclosures I, II and III of this judgment, as may be applicable, shall be filed by both parties in all maintenance proceedings, including pending proceedings, before the Family Court/District Court/Magistrates Court concerned, as the case may be, throughout the country."