Yasminbanu W/O Sabiruddin Kazi ... vs State Of Gujarat
2021 Latest Caselaw 4796 Guj

         R/CR.RA/1011/2019                                   ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL REVISION APPLICATION NO. 1011 of 2019
                               With
          R/CRIMINAL REVISION APPLICATION NO. 720 of 2019
                               With
        CRIMINAL MISC.APPLICATION (FOR STAY) NO. 1 of 2020
         In R/CRIMINAL REVISION APPLICATION NO. 720 of 2019
                               With
        CRIMINAL MISC.APPLICATION (DIRECTION) NO. 2 of 2020
         In R/CRIMINAL REVISION APPLICATION NO. 720 of 2019
                               With
               CRIMINAL MISC.APPLICATION NO. 3 of 2020
         In R/CRIMINAL REVISION APPLICATION NO. 720 of 2019
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     YASMINBANU W/O SABIRUDDIN KAZI AND D/O NIZAMUDDIN KAZI
                            Versus
                      STATE OF GUJARAT
==========================================================
Appearance:
MR A A ZABUAWALA(6823) for the Applicant(s) No. 1,2,3
MUHAMMADYUSUF M KHARADI(9509) for the Respondent(s) No. 2
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE S.H.VORA

                             Date : 26/03/2021

                              ORAL ORDER

ORDER IN CR.RA No.720 of 2019 and CR.MA Nos.1, 2 and 3 of 2020 Heard learned Advocate appearing for the applicant-husband. The respondent-wife has challenged the judgment and order dated 08/05/2019 passed in CR.MA No.31 of 2018 whereby the opponent- wife and her two children awarded in all monthly maintenance amount of Rs.8,500/-. As the respondent-wife found monthly maintenance on lower side, she has preferred CR.MA No.1011 of 2019 which is already at large before this Court.

2. In view of such position, let there be Rule. Learned Advocate

R/CR.RA/1011/2019 ORDER

Mr.Zabuawala waives service of rule for private respondents.

3. Learned Advocate for the applicant-husband took the Court through oral depositions of husband and wife and salary certificate annexed at Exhibit-37 to 39.

4. Having regard to the facts and circumstances of the case and findings of fact recorded by the learned trial Court relief in terms of paragraph 5(C) is granted on condition that the applicant-husband shall pay the maintenance amount including the arrears of maintenance amount as per the impugned judgment and order pending hearing of both the captioned revision applications.

5. In view of the aforesaid order, all the captioned Civil Applications stand disposed of.

(S.H.VORA, J) sompura