DINESH KUMAR SHRIVASTAVA Vs. JYOTI SHRIVASTAVA

JUDGEMENT

(1.) This criminal revision has been preferred under Sec. 397/401 of the Code of Criminal Procedure read with Sec. 19 of the Family Court Act against the order dtd. 16/12/2021 passed by the learned Principal Judge, Family Court Morena (M.P.) in Case No.22/2020 MJC, whereby interim maintenance to the tune of Rs.5,000.00 per month to respondent No.1/wife and Rs.2,000.00 each per month to the respondents No.2 and 3/minor daughter and son respectively have been awarded from the date of the impugned order.