MUKESH KUMAR SAXENA Vs. RUCHI SAXENA

JUDGEMENT

(1.) The challenge in this revision is made to order dtd. 25/10/2023, passed in Misc. Criminal Case No.31 of 2022, Smt. Ruchi Saxena Vs. Mukesh Kumar Saxena, by the court of Judge, Family Court, Rudrapur, District Udham Singh Nagar ("the case"), by which, the revisionist has been directed to pay Rs.8,000.00 interim maintenance to the respondent.

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

(3.) The respondent filed an application under Sec. 125 of the Code of Criminal Procedure, 1973. According to it, after marriage on 22/4/2016, the respondent was harassed and tortured in connection with demand of dowry. She was expelled from her matrimonial home on 22/11/2017. The respondent is not able to maintain herself, whereas the revisionist works as an Assistant Manager and earns Rs.1,25,000.00 per month. Based on the application, the proceedings of the case was instituted. In the case, an application for interim maintenance was also filed by the respondent. The revisionist objected to it and denied all the allegations. It has been the case of the revisionist that the respondent is taking tuitions, she also takes online classes and earns about Rs.18,000.00 per month, whereas according to the revisionist, he has two daughters to maintain and he spends about Rs.30,400.00 per month on his daughters.