LAVKUMAR PATEL, SEVAK LAL PATEL, Vs. NIDRA PATEL

JUDGEMENT

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

(2.) The revisions have been preferred against the order dated 22.8.2017 passed by the Family Court, Raipur in M.J.C. No.639 of 2015, whereby the application filed by Smt. Nidra Patel against Lavkumar Patel has been allowed and she has been granted monthly maintenance of Rs.4,500/-.

(3.) It is admitted that Lavkumar Patel and Smt. Nidra Patel are legally wedded couple. Their marriage was solemnised on 5.5.2005. Out of their wedlock, a daughter, namely, Neelam took birth on 9.9.2006 and a son, namely, Dharmendra took birth on 1.12.2008. it is not in dispute that both the children are presently residing with their father Lavkumar Patel.