ABHISHEK RAGHUVANSHI Vs. KIRTI RAGHUVANSHI AND ANOTHER

JUDGEMENT

(1.) The applicant has filed this revision challenging the order dated 23.02.2018 passed by Principal Judge, Family Court, Narsinghpur in MJC No.190/2016 thereby allowing the application preferred by the respondents for interim maintenance.

(2.) The applicant and non-applicant was married on 30.11.201 The non-applicant thereafter has filed an application under Section 125 of the Cr.P.C. on the ground that the applicant has married with her and after the marriage, applicant and his relatives started harassing for dowry therefore, she forced to live with her parents. She also lodged a report under Section 498(a) of the IPC after one year of the incident. Thereafter she filed an application under Section 125 of the Cr.P.C. along with an application for interim maintenance.

(3.) The trial Court vide impugned order dated 202.2018 has allowed that application and awarded an interim maintenance amount of Rs. 3,000/- per month to the non-applicant No.1 and Rs. 2,000/- per month to the non-applicant No.2. Being aggrieved by that order, the applicant has filed the present revision.