KHURSHEED AHMAD BHAT Vs. SHABNUM ARA

JUDGEMENT

(1.) Grant of interim maintenance amounting to Rs. 800.00 (eight hundred) per month from the date of application in favour of the respondent by the Court of Judicial Magistrate 1st Class, Doom vide order dated 05.04.2014 is sought to be quashed.

(2.) The parties were married to each other in the year 2007. Unfortunate as it is, the alleged strained relationship right from the beginning has resulted in the divorce which the petitioner after pronouncing the same has reduced into writing on 22.08.2013 and sent under registered cover to the respondent which the respondent has refused to receive. Immediately thereafter on 06.09.2013 respondent launched the proceedings for grant of maintenance under Sec. 488 Cr. P.C. Application for interim maintenance has been allowed vide order impugned.

(3.) According to learned counsel for the petitioner, petitioner is not liable to pay any maintenance as the respondent is a divorcee.