Mohammad Yaqoob Mir, J. - (1.)Rs.8,000/-(Eight thousand) granted as interim maintenance in favour of respondent No.2 by the Court of Judicial Magistrate 1st Class (City Judge) Jammu vide order dated 17.05.2014, has been on application of the petitioner, deferred by the same Court vide its order dated 09.12.2014, till evidence of summary nature is lead by both the parties. Aggrieved thereof, the respondent No.2 filed the revision petition which has been disposed of by learned 1st Additional Sessions Court, Jammu vide judgment dated 30.03.2016, restoring order of interim maintenance with , the modification, i.e. instead of Rs.8,000/-, Rs.5,000/- were directed to be paid per month till disposal of the main petition.
(2.)Aggrieved by the said judgment dated 30.03.2016, the petitioner has filed the instant petition under Section 104 of the Constitution of the State of J&K.
(3.)From the rival submissions of the learned counsel for the petitioner, respondent No.2 and from the perusal of the records, what surfaces is that petitioner was earlier married to one lady which marriage ended into divorce whereas respondent No.2 was also married to some other person, that marriage also terminated with divorce. So both the petitioner and respondent No.2 being divorcee have contracted the marriage but due to alleged acrimonious conduct, they had strained relationship which according to the petitioner ended into divorce as according to him, he has divorced respondent No.2 vide divorce deed styled as Deed of Talaq on 10.11.2013. As alleged the said act of the petitioner infuriated respondent No.2 who has filed number of cases including the suit for declaring the said Talaq Nama as invalid.