LATA BISHT Vs. MOHAN SINGH BISHT

JUDGEMENT

(1.) This revision is preferred against the judgment and order dated 30.10.2013, passed in Misc. Criminal Case No. 264 of 2011, Smt. Lata Bisht and another vs. Mohan Singh Bisht, by the court of learned Judge Family Court Nainital. By the impugned judgment and order an application filed under Section 125 of Code of Criminal Procedure, 1973 (for short "the Code") filed by the revisionist has been allowed and the court directed the respondent to pay Rs. 7,000/- per month to the revisionists and out of which Rs. 5,000/- to the revisionist no.1 Smt. Lata Bisht and Rs. 2,000/- to revisionist no.2 Master Sharansh Bisht.

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

(3.) Learned counsel for the revisionists would raise only one point with regard to the child Sharansh Bisht, who is revisionist no.2. Learned counsel would submit that the amount of maintenance as awarded to the revisionist Sharansh Bisht is on the lower side and it may be enhanced to some higher side.