KAMLESH KUNMAR CHANDOLA Vs. POONAM CHANDOLA

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 12/3/2024, passed in Misc. Criminal Case No.360 of 2023, Poonam Chandola and others Vs. Kamlesh Kumar Chandola, by the court of Judge, Family Court, Haldwani, District Nainital ('the case'). By which, the revisionist has been directed to pay Rs.17,000.00 per month to the private respondents, as interim maintenance, under Sec. 125 of the Code of Criminal Procedure, 1973 ('the Code').

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

(3.) The case is based on an application filed under Sec. 125 of the Code, filed by the respondent no.1, Smt. Poonam Chandola, claiming maintenance for herself as wife and for her two children from the revisionist. According to the respondent no.1, she and the revisionist were married on 14/12/2005, but after marriage, she was harassed and tortured in connection with demand of dowry. The revisionist beat her under the influence of liquor. The respondent no.1 was pressurized to get certain land from her mother. The respondent no.1, in fact, sought one Bigha land from her mother, in which, the revisionist started construction, but suddenly, he stopped it. He harassed and finally, deserted the private respondents on 24/7/2023.