GAURAV BALI Vs. SONAL KUMARI BALI

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist challenging the interim maintenance order dtd. 7/4/2022, passed by the Principal Judge, Family Court, Dehradun, under Sec. 125 CrPC, whereby interim maintenance of Rs.6,000.00 and Rs.4,000.00 per month was awarded in favour of the respondent no.1/wife and respondent no.2/daughter, respectively, from the date of filing the application.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the revisionist would submit that although the revisionist is earning Rs.34,258.00 per month, he is also making the repayment of personal loan which was taken by the revisionist for solemnization of marriage of his sister. He also submitted that the revisionist is residing in a rented accommodation, for which he is paying Rs.4,000.00 per month and he is unable to pay such a higher amount to the as interim maintenance.