CRLR/80/2026
2026 Latest Caselaw 551 UK

Uttarakhand High Court

CRLR/80/2026 on 3 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      03.02.2026                            CRLR No.80 of 2026
                                            Hon'ble Siddhartha Sah, J.

Heard Mr. Abhishek Verma, learned counsel for the revisionist

2. Urgency application (IA No.1 of 2026) is allowed.

3. The present revision is preferred against the ex-parte judgment and order dated 10.12.2025 passed by the Principal Judge, Family Court, Haridwar in Suit No. 58 of 2022, whereby an amount of ₹12,000/- has been fixed as maintenance in favour of respondent no. 1-wife and ₹8,000/- in favour of the minor daughter.

4. Learned counsel for the revisionist makes submission that respondent no. 1 has been living separately from the revisionist since 28.10.2021; that, she is well capable of maintaining herself; and that, without any valid reason, she is living separately from her husband.

5. In view of the above, admit the revision.

6. Summon the TCR.

7. Issue notice to the respondents.

8. Steps to the taken within three days.

9. There shall be an interim order to the effect that the revisionist shall pay an amount of ₹9,000/- per month to respondent no. 1 and ₹6,000/- per month to respondent no. 2.

10. List on 23.03.2026.

11. In the meantime, the revisionist is directed to pay the arrears to respondent no.1.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 BS