RESHAM LAL DEWANGAN Vs. SUMAN DEWANGAN

JUDGEMENT

(1.) Since subject matter in the both the revision petitions being common, this Court proceeds to decide the matter by this common order.

(2.) This both revision petitions are preferred against the order dtd. 6/11/2024 passed in Mscl. Criminal case No. 637/2022 by the learned Additional Principal Judge, Family Court, Raipur (C.G.) whereby an application under Sec. 125 of CrPC filed by the applicant- Smt. Suman Dewangan has been partly allowed and the Court had directed the applicant-Resham Lal Dewangan to pay an amount of Rs.4000.00 per month as maintenance to the applicant Smt. Suman Dewangan.

(3.) Brief facts of the present case is that the Smt. Suman Dewangan (hereinafter referred as "applicant/wife") and Resham Lal Dewanan (hereinafer referred as "applicant/husband") are husband and wife and solemnized their marriage on 11/7/2019 as per Hindu rites and ritual.