LAXMAN SHRIVASTAVA Vs. CHAMPA BAI

JUDGEMENT

(1.) CRIMINAL Revision Nos. 272/2005 and 489 of 2005 have been preferred against the order dated 19.4.2005 passed by the Principal Judge, Family Court, Raipur in Criminal M.J.C. No. 253/2005, therefore, they are being disposed of by this common order.

(2.) CRIMINAL Revision No. 272/2005 has been preferred by the applicant/ husband of the non-applicant No. 1 and father of the non-applicant No. 2 for quashment of the order awarding maintenance to the non-applicants and Criminal Revision No. 489/2005 has been preferred by wife and son against the husband for adeauate maintenance.

(3.) HEARD learned counsel for the parties, perused the order impugned and record of the trial court.