LAWS(UTN)-2011-10-63

SURESH GOLDAR Vs. ANIMA GOLDAR

Decided On October 18, 2011
Suresh Goldar Appellant
V/S
Anima Goldar Respondents

JUDGEMENT

(1.) HEARD .

(2.) THIS revision is directed against the judgment and order dated 01.12.2009, passed by Judge, Family Court, Udham Singh Nagar, in Criminal Miscellaneous Case no. 58 of 2008, whereby said court has directed revisionist Suresh Goldar (husband)to pay maintenance @ Rs. 1,500/ - per month to his wife Anima Goldar (respondent) under section 125 Cr.P.C..

(3.) THE revisionist contested the application but admitted his marriage with the respondent.