SHYAMA TANDI Vs. OMPRAKASH

JUDGEMENT

(1.) The instant misc. petition under Sec. 528 BNSS has been filed on behalf of the petitioner wife against the order dtd. 3/3/2025 passed by learned Family Court, Merta in Criminal Misc. Case No.29/2024 whereby the learned Judge, Family Court while allowing the application under Sec. 125 (3) Cr.P.C. filed on behalf of the petitioner wife, directed the respondent husband to pay interim maintenance to the tune of Rs.5500.00 per month in favour of petitioners (Rs.3,000.00 per month in favour of wife and Rs.2500.00 per month in favour of son) from the date of filing of the application.

(2.) By way of this misc. petition, the petitioner-wife has prayed for enhancement of quantum of maintenance.

(3.) Despite service no one has appeared on behalf of the respondent-husband to oppose the misc. petition.