MOHD AMIN Vs. RASIDA BANO

JUDGEMENT

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

(2.) Both the revisions arise out of the order dated 26.4.2016 passed by the Family Court, Baikunthpur, District Koriya in M.Cr.C. No.130 of 2013, whereby the Family Court has rejected the application of Rasida Bano (Applicant No.1 of Criminal Revision No.914 of 2016 and Respondent No.1 of Criminal Revision No.425 of 2016) on the ground that she is capable to maintain her and has granted monthly maintenance of Rs.4,000/- in favour of Aaftab Aalam (Applicant No.2 of Criminal Revision No.914 of 2016 and Respondent No.2 of Criminal Revision No.425 of 2016).

(3.) Admittedly, Rasida Bano is wife of Mohd. Amin and Aaftab Aalam is major son of Mohd Amin and Rasida Bano. Aaftab Aalam is blind by birth and is residing with his mother Rasida Bano. Rasida Bano and Aaftab Aalam jointly filed an application under Section 125 of the Cr.P.C. for grant of maintenance against Mohd. Amin. After taking evidence of both the parties, the Family Court, vide the impugned order dated 26.4.2016, has rejected the application of Rasida Bano on the ground that she is capable to maintain her and has granted monthly maintenance of Rs.4,000/- in favour of Aaftab Aalam.