SHAILY MITTAL Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Sumit Daga, learned counsel for the revisionists and Sri Rajavtar Singh, Advocate assisted by Sri Pankaj Kumar, learned counsel for the opposite party No.2.

(2.) By means of the instant criminal revision, revisionists have assailed the judgement and order dtd. 25/1/2023 passed by the Principal Judge, Family Court, Muzaffarnagar in Case No.269 of 2014 (Computerized No.UPMZ020018462014) (Smt. Shaily Mittal and others vs. Brijesh Kumar), under Sec. 125 Cr.P.C.

(3.) By the impugned order, the trial Court has granted interim maintenance of Rs.7,000.00 to the revisionist No.1 and Rs.2,000.00 to the revisionist Nos.2 and 3 per month each, under Sec. 125 Cr.P.C. The revisionists have prayed in the revision for enhancement of maintenance allowance granted by the trial Court in their favour.