AJAY SHARMA Vs. SHRUTI SHARMA

JUDGEMENT

(1.) By way of this petition the petitioner has assailed order dtd. 26/12/2017, passed by the Court of learned Judicial Magistrate 1st Class, Court No.II, Amb, District Una, H.P., in case titled as Shruti Sharma Vs. Ajay Sharma, vide which in a petition filed under Sec. 12 of the Protection of Woman from Domestic Violence Act, 2005, an application stood filed under Sec. 23(2) of the Act was allowed by learned Court below directing the present petitioner to pay an amount of Rs.4,000.00 per month as interim maintenance, as also the judgment 1 Whether reporters of the local papers may be allowed to see the judgment passed by the Court of learned Additional Sessions Judge(I), Una, District Una, H.P. in Criminal Appeal No. 4 of 2018 dtd. 19/6/2018, vide which the appeal filed by present petitioner against the order passed by learned trial Court stood dismissed.

(2.) Brief facts necessary for adjudication of the petition are that respondent-wife, herein, has filed petition under Sec. 12 of the Protection of Woman from Domestic Violence Act, 2005 against the petitioner-husband, which is pending adjudication before the Court of learned Judicial Magistrate 1st Class, Court No.II, Amb, District Una, H.P. Along with this petition, an application under Sec. 23(2) of the Act was filed seeking ad-interim maintenance. Learned trial Court taking into consideration the fact that husband was earning an amount of Rs.40,000.00 per month directed him to pay an interim maintenance of Rs.4,000.00 per month to the wife. Said order, in appeal, has been upheld by learned appellate Court.

(3.) Feeling aggrieved, petitioner has filed the present petition, assailing the said order.