Uttarakhand High Court
8 August vs Kavita Singh on 18 August, 2025
Author: Pankaj Purohit
Bench: Pankaj Purohit
2025:UHC:7252
HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Revision No. 5 of 2025
18 August, 2025
Vinder Singh --Revisionist
Versus
Kavita Singh --Respondent
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Presence:-
Mr. Basant Singh, learned counsel holding brief of Mr.
Harshpal Sekhon, learned counsel for the revisionist-
husband.
Mr. M.K. Ray, learned counsel for respondent-wife.
Hon'ble Pankaj Purohit, J. (Oral)
By means of the present criminal revision, the
revisionist has put to challenge the impugned judgment
and order dated 30.07.2024 passed by learned Judge,
Family Court-First, Rudrapur, District Udham Singh
Nagar, in Case No.395 of 2023 Kavita Singh Vs. Vinder
Singh, whereby, the application 5ga filed by the
respondent for interim maintenance was partly allowed
and the revisionist was directed to pay Rs.10,000/-per
month as interim maintenance.
2. Learned counsel for the revisionist submits
that the revisionist-husband and respondent-wife were
got married on 28.11.2022 as per Hindu rites and
rituals, but, later on some marital discord cropped up
between the husband and the wife and the respondent-
wife left the house of her husband. He further submits
that the revisionist went to the house of respondent-
wife to bring her back, but, she didn't want to live with
the revisionist.
2025:UHC:7252
3. It is contended by learned counsel for the
revisionist that the learned Family Court had
overlooked the fact that the respondent had leveled
false allegations on the revisionist on asking of her
father and brother and she had left the house of the
revisionist with her own free will, therefore, she is not
entitled for any maintenance.
4. It is further contended by him that the
revisionist has the liability of treatment of his mother,
who is suffering from Cancer and requires huge
financial expenses. He also submits that the
respondent is a well educated woman and studied up
to B.A. She knows the work of sewing, embroidery and
knitting etc. and also gives tuition to the children at
home and earns about Rs.20-25 thousand per month,
thus, she is able to maintain herself very well.
5. Learned counsel for the respondent-wife
vehemently argued the submission made by learned
counsel for the revisionist by submitting that the
respondent doesn't know the work of sewing,
embroidery and knitting etc. and she is not able to
maintain herself. The revisionist with his family
members had beaten up the respondent and thrown
her out of the house on 20.10.2023. The revisionist is
posted as Constable in the Uttar Pradesh Police
Department and is receiving Rs.50,000/- per month
salary.
6. I have considered the submissions made by
learned counsel for the parties and perused the entire
documents available on record as well as the judgment
and order impugned in the present criminal revision.
The learned Family Court delved upon the issue in
2025:UHC:7252
great detail and passed the impugned judgment and
order. The amount is quite considerate and therefore,
it needs no interference. The reasoning given by the
learned Judge, Family Court-First, Rudrapur, District
Udham Singh Nagar, while allowing the application of
the respondent partly, vide its order dated 30.07.2024,
is quite convincing and needs no interference.
Moreover, only interim maintenance has been awarded
by the learned Court below, the final adjudication of
main petition is yet to be done and the argument of the
revisionist-husband that the respondent-wife had left
the house of the revisionist with her own free will, and
therefore, she is not entitled to get any maintenance,
shall also be considered at the time of adjudication of
the main petition.
7. In view of the above, the present criminal
revision is dismissed.
8. Pending application(s), if any, also stands
disposed of.
(Pankaj Purohit, J.)
18.08.2025
PN
