CRLR/543/2023
2023 Latest Caselaw 2438 UK

                      Office Notes,
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         Date                                         COURT'S OR JUDGES'S ORDERS
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      23.08.2023                        CRLR No. 543 of 2023
                                        Hon'ble Alok Kumar Verma, J.

The challenge in the proposed revision is to a judgment dated 09.05.2023, passed by learned Judge, Family Court, Kotdwar, District Pauri Garhwal in Misc. Criminal Case No. 90 of 2021, by which, learned Judge has directed to the revisionist-opposite party to pay Rs. 3,000/- per month to his wife Smt. Pooja and Rs. 3,000/- per month to his minor daughter Kumari Yashika for their maintenance from the date of the Application i.e. from 08.10.2021.

2. Heard Mr. Tejas Aggarwal, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

3. Mr. Tejas Aggarwal, Advocate, contended that the revisionist's wife is employed in a private school as a Teacher and as an agent of Life Insurance Company of India since 2020. She has falsely stated before the Family Court that she is not earning any income and she is a housewife, whereas, the revisionist has deposited Rs. 69,000/- in the bank account of respondent no.3, his minor daughter.

4. Admit.

5. Issue notice to the respondent no.2.

6. Steps to be taken within a week.

7. List on 17.10.2023.

8. Till the next date of listing, the effect and operation of the impugned judgment dated 09.05.2023 in relation to the respondent no.2, wife of the revisionist, are stayed.

(Alok Kumar Verma, J.) 23.08.2023 Nahid