GURU DUTT Vs. KAVITA

JUDGEMENT

(1.) BY means of present criminal revision, the revisionist (husband) seeks to set aside the impugned judgment and order dated 04.12.2014, passed by Addl. Judge, Family Court, Roorkee, District Haridwar, in case no. 192 of 2012, Smt. Kavita and another vs Guru Dutt.

(2.) AN application under Section 125 Cr.P.C. was moved by the respondent -wife alongwith her minor daughter against the revisionist -husband for grant of monthly maintenance allowance in the court of Addl. Judge, Family Court, Roorkee, Haridwar. Revisionisthusband contested said application.

(3.) AFTER considering the evidence of the parties, trial court vide judgment and order dated 04.12.2014, allowed the application under Section 125 Cr.P.C. in part. Revisionist -husband was directed to pay a sum of Rs. 2,500/ - as monthly maintenance allowance to his wife and Rs. 1,500/ - as monthly maintenance allowance to his minor daughter. In all, revisionist -husband was directed to pay Rs. 4,000/ - per month to his wife and minor daughter. Aggrieved against the same, present criminal revision has been filed by the revisionist -husband.