SANTOSH KUMARI AND ORS. Vs. DHARMENDRA KUMAR

JUDGEMENT

(1.) Both the petitions have been heard together and they are being disposed of by a common order.

(2.) The order dated 12.8.2004, passed in Maintenance Petition No.256/2011 by Judge-01, South, Family Courts, Saket Court Complex, New Delhi, has been impugned in both the petitions, whereby the respondent in Crl.Revision Petition No.480/2013 has been directed to pay a maintenance amount of Rs.6000/- per month to petitioner no.1 Santosh Kumari and Rs.4000/- per month to the minor daughter of petitioner no.1 from the date of filing of the petition i.e. 12.8.2004.

(3.) In Criminal Revision Petition No.480/2013, the petitioners who are the wife and the daughter of the respondent have challenged the aforesaid order on the ground of inadequacy of the quantum of maintenance, whereas the petitioner in Criminal Revision Petition No.569/2013, Dharmendra Kumar, the husband has challenged the aforesaid order on the premise that the order is unduly harsh to him.