DUDELA RADHAKRISHNA MADHUKARBHAI RAO Vs. MANISHA RADHAKRISHNA DUDELA

JUDGEMENT

(1.) By way of present application, applicant has prayed to direct the Registry to electronically transfer the amount of Rs.3,00,000/- in Savings Bank Account of the applicant or issue Account Payee Cheque in favour of the applicant, which was deposited by the respondent-husband before the Registry of this Court as per the order dated 03.02.2020 passed by this Court in Criminal Revision Application No.1299 of 2019.

(2.) Heard learned advocates for the respective parties.

(3.) It is submitted by learned advocate for the applicant that vide judgment and order dated 30.08.2019 passed by learned Family Court at Ahmedabad in Criminal Misc. Application No.2935 of 2015 opponent No.1 was directed to pay Rs.40,000/- per month towards maintenance from 24.11.2015. The opponent No.1 preferred Criminal Revision Application No.1299 of 2019 before this Court and challenged the order of Family Court, wherein by an order dated 03.10.2019, this Court issued notice to the respondents on a condition that original applicant shall deposit an amount of Rs.3,00,000/- before Registry of this Court within a period of one month. This court by an order dated 03.02.2020 has permitted the applicant (original respondent No.1) to file a separate application for withdrawal of the said amount. Learned advocate for the applicant has further submitted that applicant has no source of income. That, applicant has not paid any amount towards maintenance till date. Hence, it was requested by learned advocate for the applicant to permit the applicant to withdraw the amount of Rs.3,00,000/- deposited by the opponent No.1 (original applicant) before the Registry of this Court.