Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Sunita Singh vs Santosh Kumar Singh &Amp Anr on 25 November, 2016

Bench: Pinaki Chandra Ghose, Uday Umesh Lalit

                                             IN THE SUPREME COURT OF INDIA
                                            CRIMINAL APPELLATE JURISDICTION

                         Criminal Appeal No.1148/2016
     (@Petition(s) for Special Leave to Appeal (Crl.) No(s).5734/2014)


     SUNITA SINGH & ANR                                                        Appellant(s)

                                                        VERSUS


     SANTOSH KUMAR SINGH & ANR                                                 Respondent(s)

                                                       O R D E R

We have heard the learned counsel appearing for the parties at length.

We have gone through the Judgments of the Family Court, Lucknow as well as of the High Court.

After analyzing both the Judgments of the Courts below, we feel that the Family Court has correctly assessed the maintenance amount payable to Appellant Nos. 1 and 2 – the wife and her minor daughter by Respondent No.1 – husband.

We are of the considered opinion that it was not appropriate on the the part of the High Court to reduce the maintenance amount rightly assessed by the Family Court.

In view of the above, we set aside the order passed by the High Court and restore the order of the Family Court, Lucknow.

The Appeal is disposed of in the afore-stated terms.

......................J (PINAKI CHANDRA GHOSE) ......................J (UDAY UMESH LALIT) NEW DELHI;

25TH NOVEMBER, 2016.

Digitally signed by
VISHAL ANAND
Date: 2016.11.26
10:58:35 IST
Reason:
                                  -2-
ITEM NO.9                 COURT NO.7                        SECTION II
                 S U P R E M E C O U R T O F             I N D I A
                         RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (Crl.) No(s).5734/2014) (Arising out of impugned final judgment and order dated 01/05/2014 in CRLR No. 538/2013 passed by the High Court of Judicature at Allahabad) SUNITA SINGH & ANR Petitioner(s) VERSUS SANTOSH KUMAR SINGH & ANR Respondent(s) (With appln.(s) for directions and exemption from filing O.T. and seeking permission to rectify typographical errors in the SLP and further to place on record better copies of some of the Annexures already filed along with SLP and office report) (For final disposal) Date: 25/11/2016 This petition and applications were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Akshat Goel, AOR Mr. Dushyant Tiwari, Adv. For Respondent(s) Mr. D.K. Sharma, Adv.

Mr. Syed Mehdi Imam, AOR Shamama Anis, Adv.

Mr. Tabrez Ahmed, Adv.

Ms. Pragati Neekhra, AOR Mr. Sameer Singh, Adv.

Mr. Pawan Shree Agrawal, Adv. Mr. Utkarsh Sharma, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The Appeal is disposed of in terms of the signed order. Consequent upon the disposal of the Appeal, pending applications filed in the matter are also disposed of.

    (VISHAL ANAND)                          (SNEH LATA SHARMA)
     COURT MASTER                              COURT MASTER

(Signed Order is placed on the file)