SURAJBHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant revision petition under Section 397 Cr.P.C. has been filed by the petitioner-husband against the order dated 11.11.2019 passed by the learned Family Court No.1, Jodhpur, whereby the learned Family Court allowed the interim application under Section 125 Cr.P.C. filed by the respondent-wife and directed the petitioner to pay a sum of Rs.15,000/- per month to the respondents as interim maintenance.

(2.) Counsel for the petitioner-husband submits that the learned Family Court without appreciating the material available on record and without assigning any cogent reason has awarded interim maintenance in favour of the respondents. Counsel submits that the interim maintenance as awarded by the Family Court is on higher side as the petitioner is not having any source income, therefore in these circumstances, the impugned order awarding interim maintenance may be set aside or the interim maintenance awarded by the Family court may be suitably reduced.

(3.) Heard the learned counsel for the petitioner and perused the impugned order passed by the Family court.