SAHNI RAM Vs. SAVITRI BAI AND ORS.

JUDGEMENT

(1.) With the consent of Learned Counsel appearing for the parties, the matter is heard finally.

(2.) Since both the revisions arise out of a common order, they are disposed of together by this common order.

(3.) The revisions have been preferred against the order dtd. 10/11/2017 passed by the Family Court, Sakti (Link Court), District Janjgir-Champa in Miscellaneous Criminal Case No.32 of 2017, whereby the Family Court has directed Sahni Ram (arrayed above in the cause-title of the two revisions) to pay Rs.1,000.00 per month to his son Dashrath as maintenance.