CRLR/205/2025
2025 Latest Caselaw 3626 UK

Uttarakhand High Court

CRLR/205/2025 on 15 April, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes, reports,
                orders or proceedings
SL. No   Date     or directions and                                   COURT'S OR JUDGES'S ORDERS
                Registrar's order with
                     Signatures

                                         CRLR No.205 of 2025
                                         Hon'ble Pankaj Purohit, J.

Mr. Susheel Kumar, learned counsel holding brief of Mr. Gaurav Singh, learned counsel for the revisionist.

2. By means of present criminal revision, revisionist has challenged the order dated 27.02.2025, whereby an amount of Rs.8,000/- per month was awarded to the revisionist-wife against the respondent-husband as maintenance from the date of filing of the application seeking maintenance. The revisionist is aggrieved only to the quantum of the maintenance awarded by learned Additional Principal Judge, Family Court, Haridwar.

3. Learned counsel for the revisionist submits that income of the respondent-husband is very high however, a meager sum of Rs.8,000/- was awarded to the revisionist as maintenance. From perusal of the impugned judgment, it is reflected that the proved income of the husband was found Rs.40,463/- per month .

4. Issue notice to the respondent, returnable within four weeks.

5. Steps be taken within a week.

6. List on 04.06.2025.

(Pankaj Purohit, J.) 15.04.2025 AK