NIRANJAN MISHRA @ NIRANJAN CHAITANYA S/O MANIND MISHRA Vs. KM IRA D/O NIRANJAN MISHRA R/O 56 MANIRAM MARG AND ORS

JUDGEMENT

(1.) Both these revisions are directed against the judgment and order dated 23.06.2010, passed by Additional Judge, Family Court, Rishikesh, in Miscellaneous (Criminal) Case No. 05 of 2009, whereby said court has directed Niranjan Mishra @ Niranjan Chaitanya to pay maintenance at the rate of ' 5,000/- per month to his daughter Km. Ira, and ' 5,000/- per month to his son Master Parth @ Udit Mishra.

(2.) Heard learned counsel for the parties, and perused the papers on record.

(3.) Brief facts of the case are that, Sri Niranjan Mishra @ Niranjan Chaitanya got married to Manjula Mishra in the year 1987. Two children namely Km. Ira and Master Parth @ Udit Mishra were born out of the wedlock. Parties to matrimony got separated after a decree of divorce was passed in the year 1999. Sri Niranjan Mishra @ Niranjan Chaitanya father of the two children is a Principal in Punjab Singh Kshetra Sadhu Mahavidhyalaya, (A private Institution), and his salary is said to be ' 25,000/- per month. The two children filed an application under section 125 of Cr.P.C., before the trial court claiming maintenance at the rate of ' 7,000/- per month for each one of them (in all ' 14,000/- per month for both the children).