AMRIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order of interim maintenance dtd. 7/3/2024, passed in Criminal Case No. 10 of 2023, Smt. Kavita Vs. Amirt Kumar, by the court of Family Judge, Kashipur, District Udham Singh Nagar ('the case'). By it, the revisionist has been directed to pay Rs.10,000.00 per month interim relief to the respondent no.2.

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

(3.) The record reveals that the respondent no.2 filed an application under Sec. 125 of the Code of Criminal Procedure, 1973, against the revisionist seeking maintenance, which is the basis of the case. In the case, an application for interim maintenance has also been filed by the respondent no.2, inter alia, on the ground that due to harassment given at the hands of the revisionist; the respondent no.2 is unwell; she cannot maintain herself. Whereas, the revisionist works as IT Manager and gets Rs.1.5 Lakhs as salary, and he also gets Rs.50,000.00 as rent. The respondent no.2 had demanded Rs.50,000.00 as interim maintenance.