Smt. Yasmin & Another vs Mohd. Sajid
2018 Latest Caselaw 4458 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- CRIMINAL REVISION No. - 3157 of 2012
 

 
Revisionist :- Smt. Yasmin & Another
 
Opposite Party :- Mohd. Sajid
 
Counsel for Revisionist :- Yogesh Kumar Vaish
 
Counsel for Opposite Party :- A.G.A,Avnish Prasad Mishra,Santosh Kumar Pandey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Called in revised. None present on behalf of respondent. This revision is pending since 2012. The wife has challenged the meagre amount of maintenance.

I have heard Sri Yogesh Kumar Vaish, learned counsel for revisionist.

The documentary evidence goes to show that the respondent is a teacher and he is earning Rs.47,768/- per month in the year 2016. 

Hence, by way of interim relief amount is enhanced from Rs. 1,000/- per month to Rs.4,000/-per month from the date of filing of this revision. The amount be deposited on or before 17.1.2019 with arrears.

Issue fresh notice to respondent as his Advocates have not appeared today.

List this matter 17.1.2019 for hearing.

Order Date :- 19.12.2018

Mukesh