Hon'Ble Pankaj Purohit vs Unknown
2025 Latest Caselaw 1684 UK

Uttarakhand High Court

Hon'Ble Pankaj Purohit vs Unknown on 4 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.459 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Abhijay Negi, learned counsel for revisionist-husband.

2. Mr. Karan Anand, learned counsel appears on behalf of respondent-wife. He prays for and is granted 10 days' time to file Vakalatnama.

3. This criminal revision is directed against the judgment and order dated 02.05.2025 passed by learned Principal Judge, Family Court, Dehradun in Criminal Case No.327 of 2022 Himani Panwar Vs. Manish Rawat, whereby, the maintenance petition filed by the respondent-wife was partly allowed and the revisionist-husband was directed to pay Rs.40,000/- per month as maintenance to be payable on the 10th day of each month from the date of passing the order and the arrears of interim maintenance as granted earlier, was directed to be paid within three months.

4. It is contended by learned counsel for the revisionist that the revisionist-husband is working as a Product Manager in Motor Company. According to the revisionist, the monthly income of revisionist is Rs.1.18 Lakhs. He further submits that the respondent-wife also earns Rs.25,000/- per month from her work as a Dentist. He also submits that the revisionist-husband has a responsibility of his mother and disabled sister.

5. Per contra, learned counsel for respondent-wife admits the fact that the respondent is Dentist, but, he submits that she works as a contractual employee in Cantonment Board, Dehradun and she is earning at present Rs.17,000/- per month. He strenuously submitted that the arrear of the interim maintenance granted by the learned Trial court, which was due upon the revisionist-husband, is approx. Rs.3.5 Lakhs.

6. Having heard the learned counsel for the parties and having gone through the impugned judgment and order, this Court is of the view that the matter requires deliberation.

7. Admit.

8. Let the Trial Court Record be summoned.

9. Put up on 19.09.2025.

10. In the meantime, the execution of the impugned judgment and order dated 02.05.2025 passed by learned Principal Judge, Family Court, Dehradun in Criminal Case No.327 of 2022 Himani Panwar Vs. Manish Rawat, shall remain stayed provided that the revisionist-husband keeps on paying Rs.30,000/- per month to the respondent- wife on the 10th day of each month in her account, which will be supplied by the respondent-wife through her counsel to the learned counsel for the revisionist-husband within a week. However, the revisionist shall also pay 50% of the arrears of the maintenance within three months from today to the respondent-wife.

11. Stay Application (IA/1/2025) stands disposed of.

(Pankaj Purohit, J.) 04.08.2025 PN