Baby Harman Jot Kaur (Minor) Thr. ... vs Sarvjeet Singh
2015 Latest Caselaw 7140 Del

$-15
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                               DECIDED ON : 18th SEPTEMBER, 2015

+            CRL.REV.P. 35/2015 & CRL.M.A.No.842/15

      BABY HARMAN JOT KAUR (MINOR) THR. HER NATURAL
      GUARDIAN/MOTHER GAGAN DEEP             ..... Petitioner
                  Through : Mr.Sumit K.Khatri, Advocate.

                          versus

      SARVJEET SINGH                                    ..... Respondent
                   Through :           Mr.R.S.Juneja, Advocate.

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

S.P.Garg, J. (Oral)

1. Present revision petition has been preferred by the petitioner

to challenge the legality and correctness of an order dated 15.12.2014 of

learned Principal Judge, Family Courts, whereby the respondent was

directed to pay interim maintenance @ `2,400/- per month to the

petitioner. The revision petition is contested by the respondent.

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

parties that the interim maintenance being paid to the petitioner @

`2,400/- per month shall be enhanced to `4,000/- per month till the

disposal of the petition under Section 125 Cr.P.C. on merits w.e.f.

01.07.2015. This is without prejudice to the rights of the parties and

would have no impact on merits of the case.

3. In view of the above settlement, without prejudice to the

rights of the parties, the impugned order dated 15.12.2014 is modified to

the extent that the interim maintenance shall be `4,000/- per month till the

disposal of the petition under Section 125 Cr.P.C. w.e.f. 01.07.2015. This

is without prejudice to the rights of the parties and would have no impact

on merits of the case.

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

Pending application also stands disposed of.

5. Trial Court record (if any) along with copy of the order be

sent back immediately.

(S.P.GARG) JUDGE

SEPTEMBER 18, 2015 / tr