PRADEEP SINGH BISHT Vs. NEETA BISHT

JUDGEMENT

(1.) This criminal revision filed under Sec. 438/442 of B.N.S.S 2023 is directed against the order dtd. 7/5/2025, passed by learned Additional Principal Judge, Family Court, Haldwani in Misc. Criminal Case No.6 of 2024, Smt. Neeta Bisht Vs. Pradeep Singh Bisht, whereby interim maintenance has been awarded to respondents.

(2.) Facts in a nutshell are that an application seeking interim maintenance (Paper No.5 A) was moved on behalf of the applicant/respondent no.1. In that application, it was stated that respondent no.1 was severely ' physically and mentally ' harassed; she was staying in a rented room at Delhi and in Haldwani also and has to incur plenty of money in maintenance of her children's treatment, care and her own treatment. She also has to spend sufficient money in litigation expenses. Due to cruel behavior and conduct by the revisionist with respondent no.1, she was not in such a condition to maintain herself and her son. The revisionist is an employee of Public Works Department from where he gets Rs.2,00,000.00 salary and allowance and accordingly an application for grant of interim maintenance @ Rs.35,000.00per month was made.

(3.) On the said application revisionist filed his objection (Paper No.19 B), wherein it was stated that the applicant is earning Rs.35,000.00, per month, as salary and she was employed even before the marriage. She was also having gold bond, shares and LIC policy also. After June, 2022 she is doing work from home. It was also stated that though the applicant was employed and self dependent, the revisionist keep on fulfilling her legal and illegal demands, but the applicant/respondent no.1 did not pay any attention towards her matrimonial life and started living separately from the revisionist w.e.f., 6/3/2023, in a nutshell he requested for rejection of application seeking interim maintenance.