MUKUL DEV SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist challenging the impugned order dtd. 25/1/2022 passed by the learned Principal Judge, Family Court, Dehradun in Case No. 214 of 2021, "Smt. Pooja Sharma v. Dr. Mukul Sharma" whereby a total interim maintenance of Rs.18,000.00per month has been awarded in favour of the second respondent and expenses for son.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the private respondent although submitted that the revisionist have enough sources to give the maintenance to respondent no. 2 and his son but also submits that he has no objection if the aforementioned interim maintenance will be reduced to the tune of Rs.15,000.00 per month.