Citation : 2025 Latest Caselaw 5851 UK
Judgement Date : 28 November, 2025
Office Notes,
reports, orders
or proceedings
SL. Dat COURT'S OR JUDGE'S ORDERS
or directions
No. e
and Registrar's
order with
Signatures
CRLR No.811 of 2025
Hon'ble Ashish Naithani, J.
Mr. Rishab Ranghar, learned counsel for the Revisionist.
2. The present criminal revision is directed against the judgment and order dated 15.10.2025, passed by the court of learned Additional Principal Judge - I, Family Court, District Dehradun, in Case No.252 of 2024, "Anita Rawat and another Vs. Vikas Rawat", whereby directing the Revisionist to pay an amount of Rs.20,000/- per month as interim maintenance to the Respondents i.e. wife and daughter.
3. Admit.
4. Learned counsel for the Revisionist submits that the order impugned have been passed in an arbitrary manner not considering the earnings status of both the parties. As per record, it is evident that though the Respondent No.1/wife has an earning of Rs.50,000/- per month and is well established as per vocation, but on the other hand, the Revisionist does not earns as he is jobless at present, still an amount of Rs.10,000/- has been awarded as monthly maintenance allowance in favour of the Respondent No.1/wife and Rs.10,000/- for the minor daughter/Respondent No.2.
5. Issue notice to the Respondent No.1. Steps to be taken within a week. Counter affidavit to be filed within a period of three weeks.
6. Considering the overall facts and circumstances of the case, an interference is being called for in the matter.
7. Till the next date of listing, the effect and operation of the impugned judgment and order dated 15.10.2025, passed by the court of learned Additional Principal Judge - I, Family Court, District Dehradun, in Case No.252 of 2024, "Anita Rawat and another Vs. Vikas Rawat", shall remain stayed, subject to the condition that the Revisionist shall pay an amount of Rs.10,000/- per month as interim maintenance to the Respondents.
8. List this matter on 13.02.2026.
9. Interim relief application (IA No.1/2025) stands disposed of accordingly.
(Ashish Naithani, J.) 28.11.2025 Nitesh/
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!