Supreme Court has dismissed a petition in respect of maintenance dispute observing that maintenance given in proceedings under Section 125 Cr.P.C. has to be adjusted while computing the maintenance in the proceedings arising out of the Domestic Violence Act, 2005.
The case is titled as AMIT CHAUDHARY vs THE STATE OF UTTAR PRADESH & ANR. decided on 10.01.2020.
Supreme Court observed and held as under:
"It is not in dispute that the petitioner has paid Rs.25,000/- per month as maintenance in the proceedings arising out of Section 125 Cr.P.C. and the same needs to be adjusted while computing the maintenance in the proceedings arising out of the Domestic Violence Act, 2005. With these observations, the Special Leave Petition stands dismissed".
Read the Order here:
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