Unknown vs Tejinder Singh
2022 Latest Caselaw 3305 UK

CRLR No.609 of 2022
Hon'ble Ravindra Maithani, J.

Ms. Abhilasha Tomar, Advocate holding brief of Mr. Sandeep Kothari, Advocate for the revisionist.

Mr. Lalit Miglani, A.G.A. with Ms. Sonika Khulbe, Brief Holder for the State.

The instant revision has been filed against order dated 25.08.2022, passed in Case No.223 of 2022, Smt. Rupinder Kaur Vs. Tejinder Singh, by the court of Principal Judge, Family Court, District Dehradun. By the impugned order, an application for interim maintenance filed by the respondent no.2 has been allowed and the revisionist has been directed to pay Rs. 10,000/- per month as interim maintenance to the respondent no.2.

It is the case of the revisionist that, in fact, his wife, the respondent no.2, is able to maintain herself; she is staying separate since 2018; she has appointed a maid, whom she pays Rs. 6,000/- per month; she earns Rs. 4,000/- per month.

The perusal of the record reveals that, in fact, in the affidavit, filed pursuant to the judgment in the case of Rajnesh Vs. Neha and Another (2021) 2 SCC 324, the respondent no.2 has, under the head of her expenses, given a huge list, for example, Rs. 4,000/- as rent; Rs. 18,000/- for milk; Rs. 3,000/- as transport charges, etc. She has property also.

Having considered the entirety of facts, this Court is of the view that this matter definitely requires deliberation.

Admit.

Issue notice to the respondent no.2 returnable within 4 weeks.

Steps to be taken within a week. List this matter on 22.12.2022.

(Ravindra Maithani J.) 12.10.2022

RV