Smt. Purnima vs Karamveer Singh Alias
2022 Latest Caselaw 2987 UK

CRLR No.527 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Vaibhav Singh Chauhan Advocate for the revisionist.

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

The instant revision is preferred against ex-parte judgment and order dated 24.08.2022, passed in Case No.26 of 2020, Smt. Purnima Vs. Karamveer Singh Alias Pradhan Ji, by the Family Court, Haridwar, by which an application under Section 125 of the Code of Criminal Procedure, 1973, has been allowed and the respondent no.2 has been directed to pay Rs. 3,000/- per month as interim maintenance.

Heard.

The question of inadequacy of maintenance has been raised. According to the revisionist, it is difficult to survive even at Rs. 6000/- per month.

The court below, in para 11 of the impugned order, has recorded that the monthly income of the respondent no.2 is Rs. 15,000/- per month. If it is so, is the amount of Rs. 3,000/- as maintenance is inadequate?

In view of it, this matter requires deliberations.

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

Steps to be taken within a week. List this matter on 29.11.2022.

(Ravindra Maithani J.) 15.09.2022

RV