HARISH SINGH MATIYALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist challenging the impugned order dtd. 25/2/2022 passed by the Judge Family Court Haldwani, Nainital in Criminal Case No. 44 of 2021, "Smt. Rekha Matiyal @ Rekha and others v. Harish Singh Matiyali" whereby a total interim maintenance of Rs.18,000.00 per month has been awarded in favour of respondent nos. 2 to 4.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the revisionist would submit that the revisionist is serving in a Government Inter College as a Fourth Class Employee and he was appointed in a die-in-harness case after the death of his father and he got the present job under the condition and liability of his old mother and illiterate & unemployed brother and after fulfillment of his liability towards his old mother and unemployed brother, he is unable to pay such a higher amount to respondent nos. 2 to 4 as interim maintenance.