VIMMY KALRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionists challenging the impugned judgment and order dtd. 27/11/2021 passed by the learned Judge, Family Court Ist, Rudrapur, District Udham Singh Nagar in Misc. Criminal Case No. 202 of 2020, "Smt. Vimmi Kalra and another v. Samrat Bhandula" whereby a total interim maintenance of Rs.5,000.00 per month has been awarded in favour of revisionist no. 1. In the present revision, the revisionists pleased to admit and allow the present criminal revision of the revisionists and to modify the aforementioned impugned judgment and order up to the extent of Enhancement of the interim maintenance and he further pleased to grant at least some reasonable maintenance which amounts to Rs.20,000.00 per month.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the revisionists would submit that very low amount of interim maintenance was granted in favour revisionist no. 1 and no maintenance was granted in the favour of revisionist no. 2 who is minor daughter of revisionist no. 1. He further submits that the second respondent/husband is working as Business Man having a business firm namely "Dot Enterprises" and he earns around Rs.3,16,410.00 from the business but the learned Judge has overlooked the same only.