KALPANA JOSHI W/O PRADEEP KUMAR JOSHI D/O LATE RAM DUTT PANT Vs. PRADEEP KUMAR JOSHI S/O PITAMBER JOSHI C/O SURESH PUNETHA, NEAR SHIV MANDIR

JUDGEMENT

(1.) Heard.

(2.) This revision is directed against the judgment and order dated 8.10.2010, in Miscellaneous Case no. 13 of 2010, whereby respondent has been directed to pay maintenance at the rate of ' 3,000/- per month to each of the revisionists,under section 127 Cr.P.C..

(3.) Brief facts of the case are that respondent Pradeep Kumar Joshi got married to revisionist no. 1 Kalpana Joshi on 07.03.1996. Two children (one son and one daughter) born out of the wed-lock. They are living with their mother in Haridwar. Respondent is posted in D.A.R.L., Field Station Panda Farm, Pithoragarh. Earlier, the application under section 125 Cr.P.C., was moved by the revisionists in which Judge, Family Court, Haridwar, vide his order dated 22.08.2010, directed the respondent to pay maintenance at the rate of ' 2,000/- per month to each of the revisionists (in all ' 6,000/- per month). It appears that the respondent started making payment of maintenance at said rate.