Sanjay Kumar Rawat vs Smt. Asha Devi
2015 Latest Caselaw 4818 Del

$-16
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           DECIDED ON : 8th JULY, 2015

+             CRL.REV.P. 786/2014 & CRL.M.A.No.20075/2014

       SANJAY KUMAR RAWAT                               ..... Petitioner

                          Through :    Mr.V.C.Gautam, Advocate with
                                       Mr.Shekhar Aggarwal, Mr.Suresh
                                       Kumar & Mr.Rahul, Advocates.


                          versus

       SMT. ASHA DEVI                                   ..... Respondent

                          Through :    Mr. Vikram Gujral, Advocate.

       CORAM:
       HON'BLE MR. JUSTICE S.P.GARG

S.P.Garg, J. (Oral)

1. The instant revision petition has been preferred by the

petitioner to challenge the legality and correctness of order dated

29.09.2014 of learned Principal Judge (South-East), Family Court, Saket,

New Delhi, by which the petitioner was directed to pay interim

maintenance @ ` 6,000/- per month to the respondent. The revision

petition is contested by the respondent.

2. During the course of arguments, it was agreed between both

the parties without prejudice to their respective rights to modify the

impugned order to the extent that interim maintenance payable by the

petitioner to the respondent shall be ` 4,500/- per month instead of `

6,000/- per month.

3. In view of the above, impugned order dated 29.09.2014 is

modified to the extent that interim maintenance payable by the petitioner

to the respondent till the disposal of the petition under Section 125 Cr.P.C.

on merits shall be ` 4,500/- per month. Other terms and conditions of the

maintenance order are left undisturbed.

4. The revision petition stands disposed of in the above terms.

Pending application also stands disposed of.

5. Trial Court record (if any) be sent back forthwith with the

copy of the order.

(S.P.GARG) JUDGE

JULY 08, 2015 / tr