JEETU KUMAR Vs. SHILPA KUMARI

JUDGEMENT

(1.) Instant criminal revision petition under Section 397 read with Section 401 Cr.P.C. has been filed by the petitioner-husband against the order dated 19.01.2021 passed by the learned Judge, Family Court, Sirohi, whereby the learned Family Court allowed the application under Section 125 Cr.P.C. and directed the petitioner to pay Rs.4,500/- per month to the respondent as interim maintenance.

(2.) Counsel for the petitioner 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 trial Court is on higher side as the petitioner is not having enough income.

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