(1.) Heard learned counsel for the petitioner.
(2.) Rahul Chauhan is before this Court assailing the orders dated 30.7.2014 and 16.9.2017 passed by the Principal Judge, Family Court, Agra in Case No.1287 of 2011 (Rahul Chauhan vs. Smt. Sarvesh).
(3.) The Court has proceeded to examine the record in question and finds that the petitioner instituted a case under Section 9 of Hindu Marriage Act against the first respondent before the Principal Judge, Family Court, Agra and the same was registered as Case No.1287/2011 (Rahul Chauhan vs. Smt. Sarves). Thereafter the respondent wife moved an application under Section 24 of Hindu Marriage Act for maintenance. The Principal Judge, Family Court, Agra accepted the application (8-Ga) moved under Section 24 of Hindu Marriage Act on 30.7.2014 and directed the petitioner-opposite party to pay Rs.3000/- as maintenance to the respondent-wife from the date of order. Nothing has been brought on record to indicate that at any point of time the order dated 30.7.2014 has been complied with by the petitioner but contrarily he is claiming that he has complied with the order dated 19.1.2016 passed under Section 125 Cr.P.C and he is regularly paying Rs.4000/- to the respondent wife.
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