Hon'Ble Pankaj Purohit vs Unknown
2025 Latest Caselaw 3255 UK

Uttarakhand High Court

Hon'Ble Pankaj Purohit vs Unknown on 25 June, 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.363 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. D.S. Mehta, Advocate for the revisionist.

2. This criminal revision is directed against the judgment and order dated 22.05.2025, passed by learned Judge, Family Court, Uttarkashi in Misc. Criminal Case No.195 of 2023, Smt. Pooja Maratha and others Vs. Laxman Singh, under Section 127 of Cr.P.C. for enhancement of amount of maintenance, whereby maintenance to respondent nos.2 and 3 has been enhanced to ₹18,000/- per month from ₹9,000/-, per month, from the date of application i.e., 20.09.2023.

3. It is contended by counsel for the revisionist that the respondent-wife as has not been granted any maintenance for the reason that she is employed on contractual basis with the Hydal Department and gets a salary of ₹20,000/-, per month, therefore, there is no justification for claiming enhancement of the amount awarded on earlier occasion.

4. From perusal of the record, it transpires that the revisionist-husband is a Government employee and admittedly he earns ₹43,000/-, per month, from salary, after deduction.

5. Admit.

6. Issue notice to the respondents, returnable within six weeks.

7. Steps to be taken within a week.

8. Summon the L.C.R.

9. List this case on 04.09.2025.

10. In the meantime, execution of judgment and order

dated 22.05.2025 shall remain stayed provided, the revisionist-husband shall keep on paying a sum of ₹12,000/-, per month, as maintenance to respondent nos.2 and 3 on 10th day of each month and shall deposit 50% of arrears within a month from today.

(Pankaj Purohit, J.) 25.06.2025 SK