VISHAL AGGARWAL Vs. HEMLATA AGARWAL

JUDGEMENT

(1.) HEARD .

(2.) THIS revision is directed against order dated 03.11.2011, passed by Judge Family Court, Hardwar in Case No. 160 of 2010, whereby said court has directed the revisionist to pay maintenance at the rate of Rs. 3,000/ -per month to his wife and Rs. 1,000/ - per month to each one of his children, living with the wife.

(3.) THE revisionist has filed written objections before the trial court, but the marriage with respondent no.1 and birth of the two children is admitted. It is also admitted that children are now school going, and only defence taken by the revisionist before the trial court, is that his monthly income is only Rs. 3,000/ -per month which he earned as a employee in a shop. The trial court after hearing the parties, and after going through the papers on record, passed the impugned interlocutory order directing the revisionist to pay interim maintenance at the rate of Rs. 3,000/ -per month to his wife and each of his children. The revision against the interim interlocutory order is not maintainable.