CHETAN SAHU Vs. MIHKA SAHU

JUDGEMENT

(1.) This revision petition under Sec. 19 (4) of the Family Courts Act, 1984 is preferred being aggrieved by order dtd. 29/12/2025 in MJCR No.43/2025 by the Principal Judge, Family Court, Indore whereby an amount of Rs.10,000.00 per month in favour of respondent wife from the date of application i.e.10/1/2025.

(2.) It is not in disputed that marriage was solemnized between revision petitioner and respondent on 20/4/2022 at Khilchipur, District Rajgarh (MP) and the marriage still subsists. An application under Sec. 125 of the Cr.P.C., 1973 was preferred on 10/1/2025 for interim maintenance alleging various acts of cruelty, neglect of maintenance, inability to maintain herself and sufficiency of means of the revision petitioner/husband.

(3.) Application was contested by the revision petitioner and the trial court allowed the application after considering the arguments to the extent as mentioned in para-1 of the judgment.