Hon'Ble R.C. Khulbe vs Shri Nitin
2021 Latest Caselaw 327 UK

CRLR No.24 of 2021
Hon'ble R.C. Khulbe, J.

Mr. Nalin Saun, learned counsel for the revisionist.

Mr. J.S. Virk, learned Dy.A.G. along with Mr. Lalit Miglani, learned AGA and Mr. Sachin Panwar, learned B.H. for the State of Uttarakhand.

The revision has been preferred against the impugned judgment and order dated 24.12.2020, passed by the learned Principal Judge Family Court, Dehradun in Case No.254 of 2020, Smt. Amrita Agarwal vs. Shri Nitin Agarwal, whereby the learned Principal Judge, Dehradun allowed the interim maintenance application and a direction was issued to the revisionist to pay Rs.34,000/- per month.

Heard.

Admit.

Issue notice to respondent no. 2. Steps be taken within a week. List this case on 09.03.2021. Heard on the stay application (IA No.2 of 2021).

It is argued by learned counsel for the revisionist that the revisionist is getting Rs.74,000/- per month salary; he has already paid the tuition fee etc. regarding the respondent no.3. Apart from that all the payments regarding LIC have been paid by the revisionist.

In the meantime, subject to the condition that the revisionist pays a sum of Rs. 20,000/- per month to the respondent no. 2, the effect and operation of impugned order dated 24.12.2020, passed by learned Principal Judge Family Court, Dehradun in Case No.254 of 2020, shall remain stayed till the next date of listing.

Stay application stands disposed of. Urgency application also stands disposed of.

(R.C. Khulbe, J.) (Vacation Judge) 05.02.2021 BS