CRLR/334/2022
2022 Latest Caselaw 1921 UK

Citation : 2022 Latest Caselaw 1921 UK
Judgement Date : 30 June, 2022

Uttarakhand High Court

CRLR/334/2022 on 30 June, 2022

CRLR No.334 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Anant Dhaka, Advocate for the revisionists.

The challenge in this revision is made to judgment and order dated 09.05.2022 passed in Crime Case No.20 of 2019, Smt. Ranjana Nautiyal & others Vs. Sri. Manoj Nautiyal, by Principal Judge, Family Court, Dehradun. By it, the revisionist has been granted maintenance.

It is argued that, in fact, keeping in view the financial capacity of the respondent, the amount of maintenance is inadequate.

Heard.

Issue notice to the respondent. List this matter on 16.08.2022

(Ravindra Maithani J.) 30.06.2022

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