SUSHMA Vs. ROSHAN LAL

JUDGEMENT

(1.) CHALLENGE in this Criminal Revision Petition is to the order dated 04.05.2013 passed by learned District Judge, Family Court, Hisar, whereby a sum of Rs. 5,000/ - per month was granted as maintenance to the petitioner. Learned counsel contends that the respondent -husband was earning Rs. 50,000/ - by running a private school and as such the amount granted to the petitioner for her maintenance, is inadequate.

(2.) THE operative part of the order passed by the learned District Judge, Family Court, Hisar, reads as follows: - -