AMIT KUMAR KHODAKE Vs. MADHURI

JUDGEMENT

(1.) This criminal revision under sec. 397/401 of the Cr.P.C. has been filed against the order dtd. 20/4/2024 (Annexure A/5) passed by the Principal Judge, Family Court, Chhindwara (M.P.) in MJCR No.37/2021 by which the interim maintenance @ Rs.4,000.00 has been awarded.

(2.) It is submitted by counsel for the applicant that applicant is working as a Ward Boy and his monthly income is only Rs.8,000.00. The respondent is already getting Rs.4,000.00 by virtue of an order passed under Sec. 24 of the Cr.P.C. and, therefore, the interim maintenance of Rs.4,000.00 awarded under Sec. 125 of the Cr.P.C. is on a higher side. It is further submitted that the applicant has filed a copy of the diary written by the respondent from which it is clear that she has extended a threat that she might put her life to an end. It is further submitted that wife of the applicant/respondent has a love affair. It is next contended by counsel for applicant that his father by issuing a general notice in a newspaper has dispossessed him from his property and, therefore, the amount of interim maintenance is on a higher side.

(3.) Heard the learned counsel for the applicant.