Roshni vs Ashutosh Mishra
2023 Latest Caselaw 50 UK

CRLR No.733 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Vikas Kumar Guglani, Advocate for the revisionist.

This revision is preferred against the Judgment and order dated 13.09.2022, passed in Original Suit No.332 of 2017, Smt. Roshni vs. Ashutosh Mishra, by the court of Judge, Family Court, Haridwar, District Haridwar. By which, the revisionist has been directed to pay `35,000/- per month as maintenance to the respondent.

This matter is being heard on admission. In fact, during the course of arguments, learned counsel for the revisionist has submitted that the finding of the court below with regard to the income of the revisionist is not based on evidence on record.

When the Court confronted learned counsel for the revisionist about the statement of the revisionist as reproduced at page 7 of the impugned judgment, learned counsel would submit that perhaps the statement has not been correctly recorded. He is also not in a position to tell, as to which are the paper nos. 20A/30 to 20A/59, as recorded at page no.7 of the impugned judgment.

Let call for the LCR.

List this case on 16.02.2023, just after fresh for admission.

(Ravindra Maithani, J.) 04.01.2023 Sanjay