Bhure Rathore vs Smt. Manjesh Rathore
2023 Latest Caselaw 4569 MP

                                                           1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                   BEFORE
                                HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                              ON THE 23 rd OF MARCH, 2023
                                          CRIMINAL REVISION No. 543 of 2015

                          BETWEEN:-
                          BHURE RATHORE S/O SHRI JAGDISH RATHOD, AGED
                          ABOUT 29 YEARS, OCCUPATION: PVT. SERVICE R/O
                          PRAJAPATI MOHALLA MAJOR COLONY GADAEEPURA
                          BIRLA NAGAR GWALIOR (MADHYA PRADESH)

                                                                                    .....PETITIONER
                          (NONE FOR THE PETITIONER )

                          AND
                          1.    SMT. MANJESH RATHORE W/O SHRI BHURE
                                RATHORE DR/O SHRI BHUPAT RATHOD, AGED
                                ABOUT 27 YEARS, OCCUPATION: HOUSE WIFE R/O
                                MAJOR COLONY GADAHIPURA BIRLA NAGAR
                                GWALIOR (MADHYA PRADESH)

                          2.    KU.PAYAL D/O BHURE RATHOR, AGED ABOUT 8
                                Y E A R S , OCCUPATION: MINOR  THROUGH
                                NATURAL GUARDIAN SMT. MANJESH RATHORE
                                R/O MAJOR COLONY GADAHIPURA BIRLA
                                NAGAR GWALIOR (MADHYA PRADESH)

                          3.    ROHIT RATHORE S/O BHURE RATHORE, AGED
                                ABOUT    4   YEARS, OCCUPATION: MINOR
                                THROUGH NATURAL GUARDIAN SMT.MANJEESH
                                RATHORE R/O MAJOR COLONY GADAHIPURA
                                BIRLA NAGAR GWALIOR (MADHYA PRADESH)

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

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

Lawyers are abstaining from the court work. Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 3/23/2023 7:22:11 PM

Perused the record.

This criminal revision has been filed by the petitioner aggrieved by the judgment dated 13.12.2014 passed in Cr.A. No.349/2011 by Presiding Judge, Lok Adalat, Family Court Gwalior whereby the matter has been compromised and the petitioner is directed to pay Rs.1500/- per month as maintenance to the respondent No.1 and Rs.500/- per month to respondents No.2 and 3 each.

Having perused the record and gone through the impugned judgment passed by Presiding Judge, Lok Adalat, Family Court Gwalior, this Court is of the considered opinion that no illegality has been committed by the learned Family Court in passing the impugned judgment.

In view of above, present criminal revision stands dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE ojha

Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 3/23/2023 7:22:11 PM