Rajasthan High Court - Jodhpur
Umesh vs Deepmala on 23 May, 2022
Bench: Pushpendra Singh Judge)
(1 of 3) [CRLR-341/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 341/2020
Umesh S/o Shri Vardichand Sisodia, Aged About 43 Years, By
Caste Teli, Resident Of House No. 9-B, Near Lic Office,
Pratapgarh, Rajasthan.
----Petitioner
Versus
1. Deepmala W/o Shri Umesh Sisodia D/o Sh. Prem Chand
Rathore, B/c Teli, R/o Sadar Bazar, Near Masjid,
Pratapgarh.
2. Tushar S/o Sh. Umesh Sisodia, By Caste Teli, Minor
Through His Natural Guardian Mother Smt. Deepmala
Sisodia, Resident Of Sadar Bazar, Near Masjid,
Pratapgarh, Rajasthan.
----Respondents
Connected With
S.B. Criminal Revision Petition No. 179/2021
1. Deepmala W/o Sh. Umesh Sisodia (Daughter Of Sh. Prem
Chand Rathor), Aged About 37 Years, By Caste Teli, R/o
Sadar Bazar, Near Masjid, Pratapgarh.
2. Tushar, S/o Sh. Umesh Sisodia, By Caste Teli, Aged Minor
Through His Natural Guardian Mother Smt. Deepmala
Sisodia, Aged About 37 Years, By Caste Teli, R/o Sadar
Bazar, Near Masjid, Pratapgarh.
----Petitioners
Versus
Umesh S/o Sh. Vardichand Sisodia, By Caste Teli, R/o House No.
9-B, Near Lic Office, Pratapgarh (Rajasthan).
----Respondent
For Petitioner(s) : Mr. Hemant Dutt
For Respondent(s) : Mr. Vishan Das
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Judgment
23/05/2022
(Downloaded on 27/05/2022 at 08:30:20 PM)
(2 of 3) [CRLR-341/2020]
In S.B. Criminal Revision Petition No. 341/2020:
Learned counsel for the petitioner-husband submits that the
maintenance awarded to the respondent No.1-wife to the tune of
Rs.7500/- per month and to the respondent No.2-son to the tune
of Rs.7500/- per month is excessive.
Learned counsel further submits that the petitioner-husband
is a Government Teacher and has a reasonable income.
Learned counsel for the respondents opposes the
submissions.
This Court finds that the petitioner-husband is a government
servant, therefore, the respondents are entitled to get the
maintenance and no cause of interference in the present petition
is made out.
Thus, it is directed that the petitioner-husband shall continue
to pay the monthly maintenance to the respondent No.1-wife and
respondent No.2-son, but arrears, which are about Rs.3,00,000/-,
shall be paid in three equal installments i.e. first installment shall
be paid within a period of four months from today; second
installment shall be paid within a period of eight months from
today and third installment shall be paid within a period of twelve
months from today.
It is needless to say that the monthly maintenance shall be
paid in accordance with the impugned order, the only relief
granted to the extent of arrears, which shall be abided by as
above.
With the aforesaid observations and directions, the present
petition is disposed of. All pending applications stand disposed of.
Record of the learned trial be sent back forthwith.
(Downloaded on 27/05/2022 at 08:30:20 PM)
(3 of 3) [CRLR-341/2020]
In S.B. Criminal Revision Petition No. 179/2021:
Learned counsel for the petitioners does not wish to press
this revision petition, but seeks liberty for the petitioners to file
application under Section 127 Cr.P.C., if so required before the
learned court below.
Consequently, the present petition is dismissed as not
pressed with liberty as sought for. All pending applications stand
disposed of.
(DR.PUSHPENDRA SINGH BHATI), J.
119-120 Zeeshan
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