Smt. Amreen vs Irshad
2023 Latest Caselaw 16473 MP

                                                           1
                          IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                             ON THE 6 th OF OCTOBER, 2023
                                         CRIMINAL REVISION No. 1366 of 2020

                         BETWEEN:-
                         1.    SMT. AMREEN W/O IRSHAD CAPTAIN,
                               AGED ABOUT 26 YEARS,
                               OCCUPATION: HOUSE WIFE 10,
                               R/O. BOMBAY BAZAR CHAKLA BAZAR INDORE
                               (MADHYA PRADESH)

                         2.    ARHAN MINOR THROUGH
                               NATURAL GUARDIAN MOTHER
                               SMT. AMREEN W/O IRSHAD CAPTAIN,
                               AGED ABOUT 4 YEARS,
                               R/O. 10, BOMBAY BAZAR CHAKLA BAZAR INDORE
                               (MADHYA PRADESH)

                                                                                        .....PETITIONER
                         (MS. SUDHA SHRIVASTAVA - ADVOCATE)

                         AND
                         IRSHAD S/O YUSUF CAPTAIN,
                         AGED ABOUT 30 YEARS, SECTOR-A, 86
                         GREEN PARK COLONY KHAJURWALA ROAD
                         INDORE (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                         (SHRI MITESH JAIN - ADVOCATE)

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

This criminal revision has been filed by the petitioner under Section 19 of the Family Courts Act, 1984 r/w Section 397/401 of Cr.P.C being aggrieved by the judgment dated 24.12.2019, passed by learned 2nd Additional Principal Judge, Family Court, Indore, in MJCR No.583/2016, whereby the learned Signature Not Verified Signed by: SUMATHI Signing time: 07-10-

2023 14:36:27

Principal Judge has partly allowed the application filed under Section 125 of Cr.P.C by awarding maintenance of Rs.7000/- per month to petitioner no.2 and dismissed the application of pettiioner no.1.

2. During the course of arguments, both the parties have agreed that the amount of interim maintenance awarded to petitioner no.2 be affirmed and in addition to that petitioner no.1 be awarded Rs.3000/- per month as interim maintenance in as much as she is also entitled for maintenance from her husband.

3 . In view of the aforesaid it is directed that the impugned order of learned Principal Judge is modified to the extent that petitioner no.1 will get

Rs.3000/- as interim maintenance per month till her re-marriage which shall be paid from the date of this order and remaining part of the impugned order does not warrant any interference.

4. Accordingly, with the aforesaid, the petition stands disposed off. Certified copy, as per rules.

(PREM NARAYAN SINGH) JUDGE sumathi

Signature Not Verified Signed by: SUMATHI Signing time: 07-10-

2023 14:36:27