SHIVRAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MAINTENANCE to the divorced wife Smt. Geeta Verma was enhanced under Section 127 CrPC by the Principal Judge, Family Court, Dehradun vide order dated 20.8.2010. This maintenance was directed to the tune of Rs. 2500/ - per month for Smt. Geeta Verma including her son Master Gaurav.

(2.) LEARNED Counsel of the revisionist has assailed the order of the Court below by arguing that divorced wife is not the "wife" as contemplated under Section 125 CrPC. This argument is quite unsustainable in view of the law laid down by the Hon'ble Apex Court in Shabana Bano v. Imran Khan, 2010 CrLJ 521.

(3.) LEARNED Counsel of the revisionist has also drawn attention of the Court that Smt. Geeta Verma is an earning lady by way of running a local shop in her house to sell the cosmetics and hosiery items. The Court below has disbelieved this contention of the husband on the ground that no evidence was produced by him in support thereof.