GULSHER ALI Vs. MASTER TAIMUR ALI

JUDGEMENT

(1.) The challenge in this revision is made to order dtd. 6/12/2023, passed in Criminal Misc. Case No.71 of 2022, Master Taimur Ali Vs. Gulsher Ali, by the court of Family Judge, Vikas Nagar, District Dehradun ('the case'). By it, the revisionist has been directed to pay Rs.4,000.00 per month, as interim maintenance, to the respondent.

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

(3.) The respondent is a child aged 5 years. On behalf of him, an application for maintenance was filed, which is the basis of the case. At the relevant time, the respondent was 2 years and 6 months old. The application for maintenance was filed by the mother of the respondent.