Unknown vs Ziyauddin
2022 Latest Caselaw 3222 UK

CRLR No.266 of 2022
Hon'ble Ravindra Maithani, J.

Ms. Neetu Singh and Mr. Vinod Chandra, Advocate for the revisionists.

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

The challenge in this revision is made to judgment and order dated 25.02.2022, passed in Original Case No.314 of 2019, Smt. Aisha Vs. Ziyauddin, by the court of Additional Judge, Family Court, Roorkee, District Haridwar, by which Rs. 2,000/- maintenance has been awarded to the revisionist no.2.

It is argued by learned counsel for the revisionists that the amount of maintenance is quite low; the private respondent runs a coaching institute. It is also argued that the revisionist no.1 has wrongly been denied maintenance.

Having considered, this Court is of the view that this matter definitely 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 05.01.2023.

(Ravindra Maithani J.) 28.09.2022

RV