Smt. Vinita @ Rani Yadav vs Anil Kumar Yadav
2023 Latest Caselaw 11457 MP

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                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      BEFORE
                                   HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                    ON THE 21 st OF JULY, 2023
                                              CRIMINAL REVISION No. 1394 of 2022

                            BETWEEN:-
                            SMT. VINITA @ RANI YADAV S/O ANIL KUMAR YADAV,
                            AGED ABOUT 33 YEARS, VILL. MAITANA PALI PS
                            GODAN DISTT DAITA AT PRESENT HANUMANTPURA
                            TELIPHONE EXCHANGE KE SAMNE BHANDER TEH
                            BHANDER TEHSIL BHANDER DISTRICT DATIA
                            (MADHYA PRADESH)

                                                                                           .....PETITIONER
                            (BY SHRI SHIV KUMAR YADAV - ADVOCATE)

                            AND
                            ANIL KUMAR YADAV S/O RAMKUMAR YADAV, AGED
                            ABOUT 35 YEARS, VILL MAITHNA PALI PS GOADAN
                            (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                            (BY SHRI SUSHANT TIWARI - LEARNED COUNSEL FOR THE
                            RESPONDENT )

                                  Th is revision coming on for hearing this day, th e court passed the

                            following:
                                                               ORDER

This criminal revision under Section 397/401 of CrPC has been preferred by the petitioner against the judgment dated 10.02.2022 passed by the Principal Judge, Family Court, Distt. Datia in Case No.91/2018 by which learned Court below awarded interim maintenance to the tune of Rs.3,000/- per month in favour of the petitioner.

It is the submission of learned counsel for the petitioner that looking to the income of the respondent, amount of interim maintenance should be Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 7/22/2023 11:15:39 AM

enhanced to Rs.20,000/- per month.

The said prayer is vehemently opposed by the learned counsel for the respondent and submits that amount of interim maintenance as awarded by the Family Court is just and proper.

Heard learned counsel for the parties and perused the documents available on record.

Looking to the income of the respondent and current acceleration in p ric e, amount of Rs.3,000/- awarded by the Family Court as interim maintenance appears to be on lower side. Accordingly, amount of interim maintenance is enhanced from Rs.3,000/- to Rs.4,500/- for petitioner from the

date of the application.

To the aforesaid extent, the impugned order is modified. Remaining part of the impugned order shall remain intact.

Accordingly, this revision petition stands disposed of.

(DEEPAK KUMAR AGARWAL) JUDGE Vijay

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 7/22/2023 11:15:39 AM