DEVKI MAHENDRA Vs. RAKESH KUMAR MAHENDRA

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the papers on record.

(2.) Brief facts of the case are that marriage of the revisionist Smt. Devki Mahendra was solemnized with respondent Rakesh Kumar Mahendra. Matrimonial discord occurred between the couple and they parted ways.

(3.) The aforesaid petition under Section 127 CrPC has been allowed by the Principal Judge, Family Court, Dehradun vide the impugned judgment and order dated 18.10.2012, whereby the amount of maintenance has been reduced from Rs. 2500/- per month to Rs. 1200/- per month. The main ground of the respondent was that earlier he was receiving more than Rs. 23000/- as his salary, but subsequently he retired from the service and was getting only Rs. 7000/- per month as his pension.