NAGESHWAR Vs. RITU

JUDGEMENT

(1.) This criminal revision has been filed by the petitioner under Sec. 397 of Cr.P.C being aggrieved by the judgment dtd. 11/3/2023, passed by learned Principal Judge Family Court, Indore in MjCR No.23/2019, whereby the learned Judge has awarded maintenance of Rs.5,000.00 in favour of respondent no.1 under Sec. 125 of Cr.P.C.

(2.) Learned counsel for the petitioner submitted that the learned Family Court has awarded maintenance of Rs.5,000.00 on higher side whereas the petitioner in indulge in the work of readymade sell of cloths, he is having two sons from earlie wife also, he has also liability of his old age mother. Hence, the learned family court has awarded the maintenance on high side. Therefore, order of maintenance has wrongly been passed and deserves to be set aside.

(3.) None for the respondents since last two consecutive dates even after service of notice.