RAJESH UPADHYAY S/O LATE SHRI CHEETANAND UPADHYAY MANAGER, PROGRAMMING DATABASE Vs. SMT. MITHLESH UPADHYAY W/O RAJESH UPADHYAY,

JUDGEMENT

(1.) BOTH these revisions are directed against the same judgment or order dated 14.05.2008, passed in case No. 32 of 2007, by Principal Judge, Family Court, Dehradun, whereby said court has directed that Rajesh Upadhyay (husband) to pay maintenance at the rate of Rs. 5,000/ - per month to each one of the four namely Mithlesh Upadhyay (wife) Km. Rimi (daughter), Rakshita (daughter) and master Shardul (son) under Section 125 of Cr.P.C.

(2.) HEARD learned Counsel for the parties and perused the lower court record.

(3.) SHRI Rajesh Upadhyay filed written statement before the trial court and pleaded that his wife and children who have sought maintenance are living in his house and he is already making payment to them at the rate of Rs. 10,000/ - per month to maintain them. He has further pleaded that he has also left 'Maruti ' car for them apart from T.V.S. scooty. It is also pleaded by him that he had to leave his house on account of his transfer from Dehradun to Assam in the year 2001, where after he has now been transfered to Gujarat.