SANGITA. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Criminal Revision No. 116 of 2013 and Criminal Revision No. 127 of 2013, both arise out of judgment and order dated 05.03.2013, passed in case no. 130 of 2010 by the court of learned Family Judge, Haridwar (for short, 'the case'). By the impugned judgment and order, the respondent Inder Pal Singh has been directed to pay Rs. 6500/- per month as maintenance allowance to the revisionist Smt. Sangita. In this judgment Smt. Sangita shall be referred as 'the revisionist' and Inder Pal Singh shall be referred to as 'the respondent'.

(2.) Revisionist Smt. Sangita has not been represented today.

(3.) Heard learned counsel for the respondent Inder Pal Singh and perused the record.