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CRLR/407/2025
2025 Latest Caselaw 641 UK

Citation : 2025 Latest Caselaw 641 UK
Judgement Date : 2 July, 2025

Uttarakhand High Court

CRLR/407/2025 on 2 July, 2025

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

                                  CRLR No.407 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Ravi Bisht, learned counsel for the revisionist-husband.

2. By means of the present revision, the revisionist has challenged the impugned judgment and order dated 23.04.2025 passed by learned Additional Principal Judge, Family Court, Kashipur, District Udham Singh Nagar, in Case No.57 of 2023 Smt. Swati Vs. Subhash Singh, whereby, an interim maintenance to the tune of Rs.5,000/- per month was granted to respondent-wife till the disposal of the suit from the date of filing of the application i.e.17.02.2024 and further directed the revisionist-husband to pay the interim maintenance on 10th of every month.

3. It is contended by learned counsel for the revisionist/husband that in the affidavit filed by the revisionist, his income is shown Rs.6,000/- per month, and therefore, interim maintenance granted by the learned Trial Court to the respondent- wife is highly exorbitant.

4. Issue notice to respondent-wife, returnable within four weeks.

5. Steps to be taken within 03 days.

6. Put up on 29.08.2025.

7. In the meantime, till the next date of listing, the execution of judgment and order dated 23.04.2025 passed by learned Additional Principal Judge, Family Court, Kashipur, District Udham Singh Nagar, in Case No.57 of 2023 Smt. Swati Vs. Subhash Singh, shall remain stayed, provided the revisionist-husband keeps on paying a sum of Rs.3,000/- per month to the respondent-wife, as interim maintenance every month on or before 10th day of each English calendar month.

8. Interim Relief Application (IA/1/2025) stands disposed of accordingly.

(Pankaj Purohit, J.) 02.07.2025 PN

 
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