RAVISHANKAR CHOURASIYA Vs. SMT.KAMINI

JUDGEMENT

(1.) THE case is posted for consideration I.A.No. 2657 of 2015 for grant of stay on further proceedings in the matter before the trial Court.

(2.) HOWEVER , the respondent is represented, and there is sufficient material before the Court; therefore, in view of the fact that only an order of interim maintenance is under challenge, the matter is heard finally by consent of the parties.

(3.) THIS criminal revision is directed against order dated 5.1.2015, passed by the Court of Principal Judge, Family Court, Chhindwara, in Case No. 88 of 2014, whereby learned trial Court has directed the revision petitioner husband to pay a sum of Rs.2500/ - to respondent No. 1 Kamini and Rs. 1500/ - per month to respondent No.2 Kuldcepak till the disposal of aforesaid case by way of interim maintenance.