BHARAT OCHANI Vs. GARIMA

JUDGEMENT

(1.) By way of filing the instant Criminal Misc. Petition, a challenge has been made to the order dtd. 20/7/2023 passed by learned Judge, Family Court, Banswara in Criminal Misc. Case No.19/2023 whereby the learned Judge has directed the petitioner to pay Rs.15,000.00 as an amount of interim maintenance to the respondent, who happens to be his wife.

(2.) Heard learned counsel Shri. Jaideep Saluja appearing for the petitioner-husband and Shri. Hemank Vaishnav and Ms. Dolly Jaiswal for the respondent-wife and perused the material as made available to this Court.

(3.) It is not in dispute that the respondent is a legally wedded wife of the petitioner and she is living separately from her husband owing to some discord or may be for some other reason viz., allegation of cruelty etc. but this Court would not prefer to touch the niceties of the above.