REGENT COMPUTRONICS PVT. LTD.

Ashish Jaiswal Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

MANISH JAIN V. AKANKSHA JAIN [REFERRED TO]
KULBHUSHAN KUMAR VS. RAJ KUMARI [REFERRED TO]
JASBIR KAUR SEHGAL VS. DISTRICT JUDGE DEHRADUN [REFERRED TO]
CHATURBHUJ VS. SITA BAI [REFERRED TO]
CHANMUNIYA VS. VIRENDRA KUMAR SINGH KUSHWAHA [REFERRED TO]
VINNY PARMVIR PARMAR VS. PARMVIR PARMAR [REFERRED TO]
BHUWAN MOHAN SINGH VS. MEENA [REFERRED TO]
KALYAN DEY CHOWDHURY VS. RITA DEY CHOWDHURY NEE NANDY [REFERRED TO]
SHAILJA & ANR. VS. KHOBBANNA [REFERRED TO]
REEMA SALKAN VS. SUMER SINGH SALKAN [REFERRED TO]
KAMALA AND OTHERS VS. M.R. MOHAN KUMAR [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Jainendra Kumar Mishra, learned counsel for the revisionist and Sri Vijai Prakash Yadav, learned counsel for the opposite party nos. 2 and 3.

(2.) By means of this instant criminal revision, the revisionist has assailed the impugned judgement and order dtd. 4/8/2023 passed by learned Additional Principal Judge, Family Court-III, Jaunpur, in Petition No. 666 of 2019, Jyoti Kumari and Another Vs. Ashish Jaiswal.

(3.) By the impugned judgement and order, the trial court has granted Rs.3,000.00 per month to opposite party no. 2, Jyoti Kumari and Rs.2,000.00 per month to her minor daughter, Niyati from the date of filing of application u/s 125 Cr.P.C. unless they become disqualified for getting maintenance.

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ASHISH JAISWAL Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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