Mohsin vs Smt. Rukhsar
2022 Latest Caselaw 7294 MP

                                                                         1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT INDORE
                                                                         BEFORE
                                                             HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                                  ON THE 13th OF MAY, 2022

                                                       CRIMINAL REVISION No. 1496 of 2022

                                               Between:-
                                               MOHSIN S/O LATE NASIR SHEIKH, AGED
                                               ABOUT 30 YEARS, OCCUPATION: LABOUR, R/o.
                                               PEETHA ROAD, TOS MARKET, KHWAJA
                                               DARGARH GALI, DEWAS (MADHYA PRADESH)

                                                                                                     .....PETITIONER
                                               (BY MS. SHANO KHAN, ADVOCATE )

                                               AND

                                       1.      SMT. RUKHSAR W/O MOHSIN SHAIKH , AGED
                                               ABOUT 28 YEARS, OCCUPATION: TUTION, R/o.
                                               NANDAN NAGAR, LOHA GATE, GYARAHAVI
                                               GALI, AAMWALA ROAD, CHANDAN NAGAR,
                                               INDORE (MADHYA PRADESH)

                                       2.      RAFEN MINOR, AGED 5 YEARS THR GUARDIAN
                                               MOTHER SMT. RUKHSAR W/O MOHSIN, AGED
                                               ABOUT 28 YEARS, R/o. NAGAR, LOHA GATE,
                                               GYARVI GALI, AMWALA ROAD CHANDAN
                                               NAGAR KE PAS INDORE (MADHYA PRADESH)

                                                                                                  .....RESPONDENTS
                                               (NONE FOR THE RESPONDENTS )

                                             This revision coming on for this day, the court passed the following:
                                                                          ORDER

Heard.

The present petition is filed against the order dated 24.1.2022 whereby the Family Court has decided an application for interim maintenance at the rate of Rs.4000/- per month for non-applicant No.1 and Rs.1000/- per month for Signature Not Verified SAN

non-applicant No.2.

Digitally signed by SHAILESH MAHADEV

Learned counsel for the applicant submits that the present applicant is SUKHDEVE Date: 2022.05.14 19:06:43 IST

already paying amount of Rs.3500/- in compliance of order dated 17.7.2019 to the non-applicants at the rate of Rs.3500/- per month. Therefore, this amount fixed by the court is on higher side. It is further submitted that amount has not been adjusted in the amount payable at the rate of Rs.5000/- and plus Rs.1000/- . The learned court has specifically mentioned in internal page 5 of the judgment which reads as under :-

^^vU; fdlh izdj.k esa ;fn izkFkhZx.k Hkj.k iks"k.k izkIr dj jgs gSa rks ;g jkf'k orZeku izdj.k esa vknsf'kr jkf'k ls lek;kstu ;ksX; jgsxhA** Any amount which non-applicants are getting in any other case shall be liable to be adjusted.

Surprisingly, without going through the entire order, the applicant has immediately rushed to this Court by filing this criminal revision.

In view of the above, no case for interference as prayed by the applicant is made out.

Accordingly, CRR.No.1496 of 2022 is dismissed.

(VIVEK RUSIA) JUDGE SS/-

Signature Not Verified SAN

Digitally signed by SHAILESH MAHADEV SUKHDEVE Date: 2022.05.14 19:06:43 IST