SHEETAL VADIA Vs. DEEPAK VADIA

JUDGEMENT

(1.) / The revisionist has assailed the order dtd. 28/6/2019 passed by the Principal Judge, Family Court, Ujjain in Miscellaneous Criminal Case No.11/2019 by which the revisionist's application for interim maintenance has been allowed and only Rs.11,000.00 per month has been awarded to the revisionist (Rs.10,000.00 to revisionist no.1 and Rs.1,000.00 to revisionist no.2).

(2.) The facts in nutshell are that revisionist no.1-wife and revisionist no.2-minor daughter of revisionist no.1 and the respondent filed an application under Sec. 125 of Cr.P.C. for grant of maintenance alongwith the application for interim maintenance. Respondent is working as Executive Engineer in MPGCL, Gandhi Sagar, Mandsaur and is an government employee. The learned Family Court awarded Rs.11,000.00 as maintenance to the revisionists.

(3.) Learned counsel for the revisionists submits that respondent/husband was earning more than Rs.95,000.00 per month in the month of December, 2018 and pay slip of month of December, 2018 is on record. As per the pay slip his gross salary is Rs.95,360.00 and net salary Rs.75,576.00. The revisionists have the right to live as per the status of the respondent/husband and therefore the Family Court awarded a sum of Rs.11,000.00 (Rs.10,000.00 to revisionist no.1-wife and Rs.1000.00 to revisionist no.2-minor daughter). Hence prays that the petition be allowed and the amount of maintenance be enhanced.