LAWS(CHH)-2021-3-61

SHAILENDRA KUMAR RANGARI Vs. VANDANA RANGARI

Decided On March 15, 2021
Shailendra Kumar Rangari Appellant
V/S
Vandana Rangari Respondents

JUDGEMENT

(1.) Since both the revision petitions arise out of the same judgment, they are being disposed of by this common order.

(2.) The applicant in CRR No. 196 of 2020 shall be referred to as applicant and the respondent in CRR No. 196 of 2020, shall be referred to as respondent in this common order.

(3.) These revision petitions have been preferred against order dated 28.12.2019 passed by the learned First Additional Principal Judge, Family Court, Raipur (C.G.) in Miscellaneous Judicial Case No. 485/2018, granting maintenance of Rs. 4000/- per month to the respondent- Vandana Rangari under Section 125 of the Cr.P.C.