RANGESH SHARMA Vs. NEHA SHARMA

JUDGEMENT

(1.) This revision petition has been filed challenging the order dtd. 21/9/2022 passed by the Principal Judge, Family Court, Raipur in Case No.627/2022 whereby interim maintenance of Rs.8000.00 per month has been granted in favour of the respondent/wife.

(2.) Learned counsel for the applicant submits that respondent/wife had filed an application under Sec. 125 Cr.P.C. before the Family Court for grant of maintenance on the ground that the applicant is earning Rs.65,000.00per month, however, no document has been produced by the respondent to prove the said fact. It is further submitted that despite there was no material on record but by the order dtd. 21/9/2022 the learned Family Court has granted interim maintenance to the tune of Rs.8000.00 per month to the respondent/wife, which is not proper and is liable to be set aside.

(3.) Heard counsel for the petitioner and perused the documents annexed with the petition.