KAVITA Vs. TEJ SINGH GHAGRE

JUDGEMENT

(1.) This revision petition has been filed u/Ss. 397 r/W 401 of Cr.P.C. questioning the legality and validity of the interlocutory order passed on 07/04/2018 in MJC No. 552/2016 by Family Court, Gwalior granting interim maintenance allowance to the wife u/S. 125(1)(second proviso) Cr.P.C. to the tune of Rs. 10,000.00 per month till the petition u/S. 125 Cr.P.C. is not disposed of.

(2.) The pendente lite maintenance u/S. 24 of Hindu Marriage Act, 1955 being already received to the tune of Rs. 6,000.00 per month by the wife in the divorce petition pending before the family Court, Lahore, District Bhind is directed to be adjusted.

(3.) Learned counsel for petitioner/wife has prayed for enhancement of the interim maintenance to the tune of Rs. 50,000.00 per month.