ANUBHAV AJMANI Vs. SMT. GARIMA AJMANI

JUDGEMENT

(1.) This criminal revision under section 397, 401 of Cr.P.C., 1973 has been filed against the order dated 08.03.2018 passed by the Principal Judge, Family Court, Gwalior in Case No. 251/2016, by which the application filed by the applicant under section 127 of Cr.P.C., 1973 has been dismissed.

(2.) The necessary facts for the disposal of the present revision, in short, are that the respondent has filed an application for grant of maintenance under section 125 of Cr.P.C., 1973 The said application is still pending. During the pendency of the proceedings, the respondent filed an application for grant of interim maintenance. After hearing the parties, the Trial Court by order dated 18.08.2017 awarded interim maintenance to the respondent to the tune of Rs. 15,000/- per month.

(3.) The applicant filed an application under section 127 of Cr.P.C., 1973 seeking alteration in interim maintenance allowance. It was submitted by the counsel for the applicant that in compliance of the order dated 06.10.2017 passed by the Family Court, Jaipur, the respondent has received back her entire Stridhan and the applicant had given her a demand of Rs. 9,17,999.38. It is further submitted that the respondent is a literate lady and she is deliberately not doing any work. It is further submitted that the respondent is earning interest on the amount of Rs. 9,17,999.38.