SWETA KEDIA AND OTHERS Vs. PRAVIN KUMAR KEDIA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is heard finally.

(2.) Applicant No. 1-Smt. Sweta Kedia wife of non-applicant herein and applicant No. 2-Kinshuk Kedia son of applicant No. 1 & non-applicant filed an application under Section 125 of the Cr.P.C. before the Family Court, Raipur for grant of maintenance stating inter alia that she is duly wedded wife of the non-applicant and applicant No. 2 is their son and she is residing separately on account of sufficient cause, as such, they are unable to maintain themselves, therefore, reasonable amount of maintenance be granted. During pendency of such application, applicant No.1/wife has also filed an application for interim maintenance. In the said application, she pleaded that she has no source of income and non-applicant/husband is working as Senior Big Data & Information Architect in the IBM India Pvt. Ltd. Company, earning Rs.2,50,000/- per month, therefore, a compensation of Rs.50,000/- per month be granted to each of the applicants. The said application was duly opposed by the non-applicant/husband filing a reply that the applicant No.1 is working woman and earning member, as such, applicants are not entitled for any maintenance.

(3.) The Family Court by its impugned order dated 26/06/2015, partly granted application holding that the applicant No.1/wife is not entitled for any interim maintenance as she is earning member and has sufficient means to maintain herself and granted Rs.15,000/- per month to the applicant No.2/son as an interim maintenance.