VISHAL @ MILIND GURAV Vs. SHEETAL GURAV

JUDGEMENT

(1.) THE applicant has filed this revision under Section 397/401 of the Cr.P.C. being aggrieved by order dated 28.2.2011 passed by First Additional Principal Judge, Family Court, Jabalpur in MJC No. 211/2010 whereby the application for interim maintenance filed by the respondent/wife has been allowed and the applicant has been directed to pay a sum of Rs. 5000.00 per month to the respondent.

(2.) THE facts, in short, giving rise to this revision are that the marriage of applicant and respondent was performed on

(3.) THE trial Court after considering the rival contentions observed that the applicant being the Director of the aforesaid institutions, is having a good earning and granted the interim maintenance of Rs. 5000.00 per month to the respondent/wife, hence this revision.