Singh vs Sanjay Singh
2022 Latest Caselaw 2886 UK

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                                  CRLR No. 373 of 2022
                                  Hon'ble Ravindra Maithani, J.

Mr. D.C.S. Rawat, Advocate for the revisionist.

Mr. Lalit Miglani, A.G.A. for the State.

The challenge in the revision is made to the judgment and order dated 04.06.2022, passed in Misc. Criminal Case No. 188 of 2017, Smt. Navita Singh Vs. Sanjay Singh, passed by the court of Judge, Family Court, Haridwar. By it, the revisionist has been directed to pay Rs. 75,000/- per month, as maintenance to the private respondent.

Heard.

Lower court record has also been received.

In fact, while hearing on the question of admission on 23.08.2022, the Court based on the statements submitted by the revisionist had posed the few questions with regard to the expenditure as well as the income of the revisionist.

Learned counsel for the revisionist would submit that the liability of the revisionist has not been taken in due consideration while awarding the maintenance. The revisionist stays in Switzerland while awarding maintenance conversion of the currency may not be in a proper way.

It is argued that whatever deductions have been done from the salary of the revisionist are the compulsory deductions, in terms of Insurance etc. Having considered this Court is of the view, on the question of quantum, this matter may be considered.

Admit to the extent, the revisionist questions the amount of maintenance.

The Court wanted to know from learned counsel for the revisionist as to what amount would be adequate, as maintenance to his wife.

Learned counsel for the revisionist took some time. Thereafter, under instructions he would submit that, as per the revisionist Rs. 25,000/- to Rs. 30,000/- per month would be the adequate amount.

Issue notice to the respondent no.2.

Steps to be taken within a week. List this matter on 18.11.2022. Having considered the entirety of facts, till the next date of listing, the revisionist shall make payment of maintenance to the respondent no. 2, as per the impugned order, but at the rate of Rs. 50,000/- per month.

(Ravindra Maithani, J.) 09.09.2022

AK