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Chattisgarh High Court

Smt. Preeti Chandra vs Suraj Chandra on 11 October, 2022

                                                                     Page 1 of 2



                                                                           NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                            CRR No. 1016 of 2022

      Smt. Preeti Chandra W/o Suraj Chandra, D/o Raj Kumar Chandra,
       Aged About 24 Years, Occupation - Housewife, R/o B/39, Domnara
       Colony, S.E.C.L,. Chal, Tahsil - Kharsiya, District : Raigarh,
       Chhattisgarh

                                                                 ---- Applicant

                                    Versus

      Suraj Chandra S/o Ram Kumar Chandra, Aged About 30 Years,
       Occupation - Assistant Manager, Corporate Information System, Indian
       Oil, Gurgaon, R/o IIPM, Sector 18, IFFCO Chowk, Gurgaon (Haryana),
       Permanent R/o Mohline Bhata, Near Jail Road, Katgorha, District :
       Korba, Chhattisgarh

                                                          ---- Non-applicant


For Applicant - Mr. Malay Shrivastava, Advocate.
             Hon'ble Shri Justice Rakesh Mohan Pandey
                           Order on Board
11-10-2022


1.

This criminal revision is filed against the order dated 13-09-2022 passed in Case No.7/2022 by the Family Court Raigarh whereby interim maintenance of Rs.10,000/- has been awarded to the applicant/wife.

2. Learned counsel for the applicant submits that the non- applicant/husband is drawing Rs.93,000/- salary per month and the learned Family Court has awarded a meager amount of Rs. 10,000/- as interim maintenance.

3. I have considered the submission made by learned counsel for the applicant and perused the record.

4. From the order sheet dated 13-09-2022 it appears that the case was fixed for evidence of applicant/her witnesses on 12-10-2022. The main application filed under Section 125 of the Cr.P.C. is still pending before the learned Family Court. Therefore, instead of interfering with the order passed Page 2 of 2 by the learned Family Court at this stage it would be apt to direct the learned Family Court to conclude the proceeding pending before it within stipulated time, i.e., within a period of three months from receipt of copy of this order. With the aforesaid observation this petition is disposed off.

Sd/-

(Rakesh Mohan Pandey) Judge Aadil