VIKAS KUMAR Vs. VANDANA

JUDGEMENT

(1.) The challenge in this revision is made to the order of interim maintenance dtd. 24/7/2024, passed in Case No.19 of 2024, Smt. Vandana Vs. Vikas, by the court of Family Judge, Haridwar ('the case'). By it, the revisionist has been directed to pay Rs.5,000.00 to the respondent, per month, as interim maintenance.

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

(3.) The respondent filed an application under Sec. 125 of the Code of Criminal Procedure, 1973 ('the Code'), seeking maintenance from the revisionist. According to the respondent, she and the revisionist were married on 22/2/2023, but after marriage, she was harassed and tortured in her in-laws' house for and in connection with the demand of dowry. She was beaten up, and finally, expelled from her matrimonial home on 5/10/2023. The respondent is staying in her parents' house. She is not able to maintain herself, whereas, the revisionist is a man of means.