ADITI ALIAS MITHI Vs. JITESH SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) As per the office report dtd. 30/10/2023, the respondent had refused to receive notice, hence, the service is deemed to be complete.

(3.) The appellant-minor daughter of the respondent-father is aggrieved of the order, [dtd. 28/6/2023 in Criminal Revision No.4939 of 2022] passed by the High Court,[High Court of Madhya Pradesh at Gwalior] by which the order,[dtd. 30/11/2022] passed by the Family Court, [Family Court, Guna] was modified. The Family Court had fixed maintenance for the appellant Rs.20,000.00 per month, which was reduced to Rs.7,500.00 per month by the High Court.