GAJENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the judgment and order dtd. 20/6/2022, passed in Criminal Misc. Case No. 05 of 2021, Smt. Shilpa and another vs. Gajendra Singh, passed by the court of Family Judge, Family Court, Vikasnagar, District Dehradun (for short, "the case").

(2.) Heard learned counsel for the parties and perused the record.

(3.) The facts necessary to appreciate the controversy briefly stated are as follows. The revisionist and the respondent no. 2, both were married on 29/4/2018. They were blessed with a girl daughter, who is the respondent no. 3. It appears that the relationship between them strain and in the month of November, 2020, the respondent no. 2 started staying separate along with her daughter. She moved an application for maintenance on 4/1/2021. On 1/6/2021, parties entered into an agreement but, it appears that the compromise did not work. In the maintenance proceedings which is Criminal Misc. Case No. 5 of 2021, Smt. Shilpa vs. Rajendra, pending in the court of Family Judge, Vikasnagar, District Dehradun. On 20/6/2022, an order on interim maintenance application has been passed and the revisionist has been directed to pay Rs.3000.00 per month from the date of filing of the application to the respondent nos. 2 and 3 as interim maintenance.