ADITYA PRAKASH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist challenging the order dated 18.02.2020 passed by the learned Principal Judge Family Court, Dehradun in Case No. 400 of 2019, "Smt. Preeti and another v. Sri Aditya Prakash Sharma" whereby a total interim maintenance of Rs. 10,000/- per month has been awarded in favour of the second respondent and Rs. 7,000/- per month has been awarded in favour of the third respondent herein.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the private respondent has submitted that vide this Court's order dated 13.08.2020 passed in the present matter the amount of interim maintenance has been reduced from Rs. 17,000/- to Rs. 8,000/- per month which is too less for maintenance of respondent nos. 2 & 3. He further submits that the revisionist have enough sources to give higher amount of maintenance to respondent nos. 2 and 3.