Unknown vs Sanjay
2022 Latest Caselaw 2406 UK

CRLR No.424 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Lalit Miglani, Advocate for the revisionist.

This matter is being heard through video conferencing.

The revisionist is directed against order dated 06.05.2022, passed in Case No. 139 of 2017, Smt. Kavita Kapoor Vs. Sanjay Kapoor, by the court of Family Judge, Haridwar.

The challenge is on the ground of inadequacy of the maintenance.

Heard learned counsel for the revisionist through video conferencing and perused the record.

From the perusal of the impugned order reveals that, in fact, in Para 11, the court has noted the arguments advanced on behalf of the respondent that he also maintains his mother. But in the affidavit filed, pursuant to the judgment in the case of Rajnesh Vs. Neha and Another (2021) 2 SCC 324, the respondent has stated that his mother gets pension.

This matter would be considered to the limited extent of the amount of maintenance.

Issue notice to the respondent no.2. Steps to be taken within a week. List this matter on 05.09.2022.

(Ravindra Maithani J.) 01.08.2022

RV