CRLR/227/2020
2021 Latest Caselaw 528 UK

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                                  CRLR No.227 of 2020
                                  Hon'ble R.C. Khulbe, J.

Mr. Rahul Consul, learned counsel for the revisionist.

Dr. Kartikey Hari Gupta, learned counsel for the respondent.

This criminal revision is preferred against the judgment and order dated 12.03.2020 passed by learned Judge Family Court Kotdwar, District Pauri Garhwal, in Criminal Misc. Case No.35 of 2019, 'Smt. Poonam vs. Sri Amit Kumar', under Section 125 of Cr.P.C., whereby the court below had allowed the interim maintenance application and the revisionist was directed to pay Rs.50,000/- per month as an interim maintenance to the respondent- wife.

Both the learned counsels for the parties are present before this Court and agreed that the revisionist-Amit Kumar will pay Rs.30,000/- per month to the respondent-wife as an interim maintenance till the final decision of the application filed under Section 125 of Cr. P.C.

In these circumstances, the impugned judgment and order dated 12.03.2020 passed by learned Judge Family Court Kotdwar, District Pauri Garhwal, in Criminal Misc. Case No.35 of 2019, 'Smt. Poonam vs. Sri Amit Kumar' is modified to the extent that the revisionist will pay Rs.30,000/- instead of Rs.50,000/- per month as an interim maintenance to the respondent-wife, and the learned trial court is directed to decide the matter finally within a period of six months from the date of receipt of the copy of this order.

Accordingly, the present revision is disposed of finally.

(R.C. Khulbe, J.) 26.02.2021 BS