PRADEEP KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 10/6/2022, passed in Case No. 127 of 2019, Km. Tanishka Vs. Pradeep Kumar, by the court of Judge, Family Court I, Rudrapur, District Udham Singh Nagar ( "the case"). By it an application for interim maintenance filed by the private respondents have been allowed and the revisionist has been directed to pay Rs.10,000.00 per month as interim maintenance to them and also Rs.1.00 Lakh as lump sum. Both the private respondents are daughters of the revisionist and are major.

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

(3.) Facts necessary to appreciate the controversy, briefly stated are as follows:-