JYOTI AND ORS. Vs. TRILOK SINGH CHOUHAN

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals arise from a judgment and order of a learned Single Judge of the Indore Bench of the High Court of Madhya Pradesh dtd. 22/7/2016. Allowing a revision under Sec. 19(4) of the Family Courts Act 1984, the learned Single Judge set aside an order of the Principal Judge of the Family Court at Indore dtd. 30/10/2014. The Family Court allowed a claim for maintenance by the Appellant under Sec. 125 of the Code of Criminal Procedure 1973 at Rs.3,000.00 per month.