High CourtsSingle Bench(1992) 11 P&H CK 0029

Tilak Kumar vs Sumeti Devi and Another

Punjab And Haryana At Chandigarh · Decided on 18 November 1992 · Citation: (1993) 1 DMC 199

HON’BLE JUDGES
S.K. Jain, J
CASE NUMBER
Criminal Revision No. 459 of 1992

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Judgment

2 paragraphs · 191 words

S.K. Jain, J.—Vide application u/s 125, Criminal Procedure Code, Smt. Sumeti Devi and her daughter Baby Rani alias Nishi claimed maintenance from Tilak Kumar at the rate of Rs. 800/- per month

2.

I have beard the learned counsel for the parties. Admittedly, the income of the husband Tilak Kumar was Rs. 1050/- per month, out of which under the Orders of the Court he was liable to pay Ra. 300/-P.M. as maintenance to his widowed mother. The balance amount of Rs. 750/'' is required to feed Tilak Kumar himself, Sumeti Devi, Baby Rani and another infant child of the parties. The grant of Rs. 250/- per month to Sumeti Devi and Rs. 150/- per month to Baby Rani is no a little higher side. Under the circumstances, I reduce the amount of ad interim maintenance granted to Sumeti Devi from Rs. 250/-. p.m. to Rs. 200/- per month while the grant of Rs. 150/-to Baby Rani ii kept intact. Thus the total amount of maintenance will be Rs. 350/- per month. The order of the learned Judicial Magistrate is modified as stated above and this petition id disposed of accordingly.