RAJESH AGARWAL Vs. REKHA AGARWAL & ANR.

JUDGEMENT

(1.) Mahesh Chandra Sharma, J.-By filing instant revision petition the petitioner has challenged the judgment dated 17.11.2008 passed by Special Judge, Prevention of Sati and Addl. Sessions Judge, Jaipur (for short 'the Appellate Court') whereby he confirmed the order dated 18.10.2008 passed by the Addl. Civil Judge (Sr. Div.) and Addl. Chief Judicial Magistrate, S.No. 4, Jaipur City, Jaipur (for short 'the Trial Court') whereby he awarded interim maintenance amounting to Rs. 4,000 against the petitioner.

(2.) Brief facts of the case are that respondent No. 1 lodged an FIR No. 150/ 2007 at P.S. Mahila Thana, Jaipur against the petitioner in which allegations regarding demand of dowry were made.

(3.) Respondent No. 1 also filed a complaint under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act of 2005) praying therein to grant her interim maintenance. The Trial Court after hearing vide order dated 18.10.2008 directed the petitioner to make payment of Rs. 4,000 as interim maintenance to the respondent.