DEEPA JOSHI Vs. GAURAV JOSHI

JUDGEMENT

(1.) Leave Granted.

(2.) The present Criminal Appeal arises out of the judgment and order dtd. 26/6/2025 passed by the High Court of Uttarakhand at Nainital in Criminal Revision No.201 of 2025, whereby the High Court partly allowed the revision preferred by the appellant-wife and enhanced the maintenance awarded by the Family Court from Rs.8,000.00 per month to Rs.15,000.00 per month, payable from the date of the application i.e. 18/9/2024.

(3.) The appellant-wife and the respondenthusband were married on 7/5/2023 at New Delhi in accordance with Hindu rites and customs. Following the marriage, the appellant resided at the matrimonial home along with the respondent and his family members. The record indicates that the relationship between the parties did not remain cordial and, according to the appellant, she was subjected to neglect and acts of physical as well as mental harassment during her stay in the matrimonial home.