RAJU SAHU Vs. SHWETA RANI SAHU

JUDGEMENT

(1.) When the passed over case is called out for hearing second time, none present for the applicants. No representation is made.

(2.) The applicants have filed this criminal revision against the order dtd. 4/1/2022 passed by the Judge, Family Court, Rajnandgaon in Case No.72/2021, whereby Family Court has granted interim maintenance to the tune of Rs.3000.00 per month to respondent No.1/wife and Rs.1000.00 per month to respondent No.2/minor daughter.

(3.) Brief facts of the case are that the respondents have filed an application under Sec. 125 of the CrPC claiming maintenance of Rs.10,000.00 per month from the applicant on the ground that the applicant immediately after marriage started harassing to respondent No.1, so in such circumstances, respondent No.1 is living separately. The applicant, who is working as Constable in 21st Battalion and earned Rs.42,000.00 per month, is neglecting to maintain respondent No.1/wife and minor daughter. The respondents are not able to maintain themselves. So, such an application was filed, in which application for maintenance was also filed. After hearing learned counsel for both the parties, the Family Court has passed the impugned order.