SUKUL RAM SAHU Vs. KU.KALYANI SAHU

JUDGEMENT

(1.) Criminal Revision No.501/2021 has been filed by the applicant/father under Section 19(4) of the Family Courts Act read with Section 397 of CrPC challenging the order dated 08.04.2021 of Family Court, Korba in Case No.164/2019 granting interim maintenance @ Rs.15,000/- per month in favour of the non-applicant/daughter.

(2.) Criminal Revision No.811/2021 has been filed by the applicant/daughter under Section 19(4) of the Family Courts Act against the order dated 17.09.2021 passed in Case No.164/2019 by the Family Court, Korba whereby her application for issuance of warrant against the non-applicant/father for recovery of arrears of interim maintenance of Rs.60,000/- and for sending him to imprisonment for one-one month in default of payment of each of the monthly interim maintenance, has been kept pending till final disposal of the case.

(3.) Since both these revisions are inter-related, they are being disposed of by this common order. For the sake of convenience, the parties shall hereinafter be referred to as per their description before the Family Court i.e. applicant Ku. Kalyani Sahu and non-applicant Sukul Ram Sahu.