DINESH KHUSHALDAS SAMBAWANI Vs. MALA DINESH SHAMBWANI

JUDGEMENT

(1.) By way of this Criminal Revision Application filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, the revisionist - husband challenges the judgment passed by the learned Family Court, Ahmedabad in Criminal Misc. Application No.2630 of 2015 by which the learned Family Judge in exercise of power and jurisdiction under Sec. 125 of Cr.P.C. was pleased to grant monthly maintenance at Rs.20,000.00 from 12/10/2015. The cost of Rs.2,500.00 is also imposed.

(2.) The facts leading to filing of the present petition can be summarized as under :-

(3.) Heard Mr.D.R.Bhatt, learned advocate appearing for the petitioner and Ms.Bhakti Joshi, learned advocate appearing for the respondent - wife.