CHANDRAVEER SINGH Vs. YASHODA DEVI

JUDGEMENT

(1.) PRESENT Revision has been filed against the order dated 20.11.1997 passed by the Principal Judge, Family Court, Haridwar in case No. 40 of 2004 under Section 125 Cr.P.C. Smt. Yashoda Vs. Chandraveer.

(2.) BRIEF facts giving rise to this revision are that Smt. Yashoda moved an application for interim maintenance. The objection was filed by the revisionist against that application before the court below. Smt. Yashoda, has claimed the maintenance for herself and her son aged about 7 years.

(3.) THE Principal Judge, Family Court. Haridwari vide order dated 20.07.2004 fixed the interim maintenance allowance to the tune of Rs. 2,000/per month for wife and Rs. 1,000/ - per month for the son.