SWINKY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has sought enhancement of interim maintenance directed to be paid by Judge Family Court, Hardwar, in Case No. 41 of 2010 filed under section 125 of Cr.P.C.

(2.) Shri Nagesh Aggarwal, learned counsel for the respondent no. 2 pleaded that the wife is living in her parental house without any sufficient cause. However, said fact is required to be examined after hearing the parties lead their evidence in the main petition. Considering the economic status of the respondent no. 2, and the fact that the wife is unable to maintained herself, this court finds that the wife is entitled to atleast Rs. 5,000/ - per month from her husband as interim maintenance as admittedly he is getting salary of Rs. 24,000/ - per month as an Executive and Finance Manager.