ALOK KUMAR JAISWAL Vs. RASHMI JAISWAL

JUDGEMENT

(1.) WITH the consent of the parties, the mater is heard finally.

(2.) THE instant petition is directed against the order dated 24-10-2009 passed by the Family Court whereby petitioner's application for adjustment of the amount of maintenance granted by the Magistrate under Section 125 of Cr.P.C. from the amount granted by the Family Court under Section 24 of the Hindu Marriage Act has been rejected.

(3.) HON'ble Supreme Court in the case Sudeep Chaudhari (supra), has held in para 6 of its judgment as under:-