PRADEEP KUMAR Vs. BABY SHIVHARE

JUDGEMENT

(1.) This revision under Sec. 19 (4) of Family Court Act read with Sec. 397, 401 of Cr.P.C. has been filed against the order dtd. 21/11/2024 passed by Principal Judge, Family Court, Vidisha in MJCR No. 13/2023 by which monthly maintenance amount of Rs.3,000.00 has been awarded to the respondent.

(2.) A solitary ground was raised by counsel for petitioner that petitioner was ready and willing to keep the respondent with him and, therefore, she is not entitled for maintenance amount.

(3.) Heard counsel for petitioner.