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Judgment
11 paragraphs · 181 wordsArvind Singh Chandel, J
Heard and perused the material available with due care.
This revision has been preferred against the order dated 13.11.2017 passed by the Family Court, Janjgir in Miscellaneous Criminal Case No.102 of
2017, whereby a sum of Rs.4,000/- per month has been granted as interim maintenance in favour of the Respondent/wife.
Perusal of the order under challenge reveals that the Applicant/husband is employed as a Shiksha Karmi and is getting salary of Rs.25,000/- per
month. This fact is admitted by the Applicant/husband in his written statement. The Respondent/wife has no means to maintain herself.
Taking into consideration the facts and circumstances of the case, I find that the grant of interim maintenance of Rs.4,000/- per month is just and
proper and it does not warrant any interference by this Court.
I find no merit in the revision. It is, therefore, dismissed. However, the Family Court is directed to dispose of Miscellaneous Criminal Case No.102
of 2017 as early as possible.
A copy of this order be sent to the Family Court forthwith.