HITESH Vs. REKHA

JUDGEMENT

(1.) The instant criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner against the order dated 08.10.2020 passed by the Judge, Family Court, Banswara in Criminal Misc. Case No.29/2019 whereby the learned Judge allowed the application under Section 125 Cr.P.C. filed on behalf of the respondent-Smt. Rekha and the petitioner-husband was directed to pay a sum of Rs.2000/- per month to her as interim maintenance from the date of application.

(2.) Learned counsel for the petitioner submits that the respondent-wife did not produced any document to substantiate her allegations. The court below has committed illegality in allowing the application filed on behalf of the respondent-wife. Further, the amount of interim maintenance awarded by the Family Court is on higher side as the petitioner is not in a position to pay the said amount of interim maintenance to the respondents, therefore the same may be reduced.

(3.) I have heard the learned counsel for the petitioner and perused the order impugned as also other material available no record.