REKHA SABHARWAL & ANR Vs. JITENDER SABHARWAL

JUDGEMENT

(1.) These cross petitions, one by the wife and the other by the husband, have been filed challenging a common order dated 28.5.2014 passed by Revisional Court whereby the Criminal Revision Petition No.66/2014 filed by the wife and Criminal Revision Petition No.64/2014 filed by the husband were dismissed. The Revision Petitions were filed against order dated 30.06.2012 passed by the Trial Court whereby the Trial Court had disposed of the petition filed by the wife under section 125 of Cr.P.C seeking maintenance for herself and her minor daughter.

(2.) The operative part of the order dated 30.06.2012 passed by the Trial Court reads as under:

(3.) Aggrieved by the order dated 30.06.2012, the wife and minor daughter filed the Revision Petition seeking enhancement of the maintenance granted to them. On the other hand, the husband filed the Revision Petition seeking setting aside of the order.