SANDEEP TEWARI Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) This revision has been filed by the husband challenging the judgment and order of the Family Court dated 6.9.2006, which is passed under Section 125 CrPC fixing the maintenance of Rs. 2,000/- per month for the wife and Rs. 1,500/- per month for the minor daughter.

(2.) By an interim order dated 27.9.2006, the said order dated 6.9.2006 was modified. The order passed by a learned Single Judge of this Court on 27.9.2006 reads as under :-

(3.) According to the revisionist, he is continuously paying Rs. 2,000/- per month in terms of order dated 27.9.2006.