BHARTI BAI Vs. PITAMBER DAS BHARTI

JUDGEMENT

(1.) None appears nor any representation made on behalf of the husband to press this revision on repeated calls.

(2.) Since the aforesaid two criminal revisions have been filed against the same order, they are being decided of by this common order.

(3.) In the present case, an application for maintenance was filed on behalf of the wife, Smt. Bharti Bai and daughter Ku. Khileshwari Bharti. The learned Principal Judge, Family Court, Raipur, District- Raipur vide order dtd. 10/4/2023, partly allowed the application and directed the husband, Pitambar Das Bharti, to pay Rs.5000.00 towards maintenance of the daughter Ku. Khileshwari Bharti and rejected the application on behalf of the wife, Smt. Bharti Bai. Being aggrieved by the said order, both parties preferred criminal revision petitions. The wife, Smt. Bharti Bai and daughter Ku. Khileshwari Bharti, filed Criminal Revision No. 1056/2023, contending that the amount awarded is inadequate, unjust, and does not meet the rising cost of living; hence, it deserves to be enhanced suitably the maintenance amount in favour of daughter and award maintenance in favour of the wife. On the other hand, the husband, Pitambar Das Bharti, filed Criminal Revision No. 575/2023, asserting that the amount awarded is excessive and beyond his financial capacity, and therefore, the same deserves to be reduced/set-aside.