ASHWANI K. LAL Vs. DEEPA KUMARI CHAUHAN

JUDGEMENT

(1.) Anoop Chitkara, Judge Challenging the dismissal of objections filed by the petitioner/husband in execution of the maintenance awarded to respondent/wife under Section 125 Cr.P.C., the husband has come up before this Court by filing petition under Section 482 Cr.P.C.

(2.) The matter can be traced to an order dated 15 th June, 2011 whereby the wife, present respondent, was granted maintenance @ of Rs. 2,000/-? per month w.e.f. 15.12.2014 to 14.8.2015 i.e. for a period of eight months.

(3.) In response to such application for execution of maintenance, the husband has filed objections primarily on the grounds that divorce between the parties had attained a finality by virtue of dismissal of Special Leave Petition by Hon'ble Supreme Court vide order dated 5.12.2014. It was further contended that the payment for two months i.e. December 2014 and January 2015 stood paid and copy of the receipt was produced on the record.