DHEERAJ KAPOOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist challenging the judgment and order dtd. 24/10/2019 passed in Case No. 161 of 2017, whereby interim maintenance of Rs.8,000.00 per month has been awarded in favour of the second respondent herein and Rs.8,000.00 per month has been awarded in favour of the third respondent herein.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the revisionist has submitted that the impugned order is passed without giving proper opportunity of hearing and adducing evidence to the revisionist. Even the material evidence has not been considered by the learned Court below.