EKTA BISHT & ANOTHER Vs. ANAND SINGH BISHT

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the papers on record.

(2.) This revision has been filed by Smt. Ekta Bisht and her minor daughter Km. Sakshi under Section 397/401 CrPC against the judgment and order dated 6.3.2012, passed by the Judge, Family Court, Nainital in Miscellaneous Criminal Case No. 205/2010.

(3.) The facts, in brief, are that Smt. Ekta Bisht is wife of respondent Anand Singh Bisht. She has been living in segregation and doing the job of Aanganbari Karyakarti and getting a remuneration of Rs. 1500/- per month. Initially she filed a Miscellaneous Application No. 70/2004 under Section 125 CrPC, which was allowed by the judgment and order dated 7.2.2005, and Anand Singh Bisht was directed to pay maintenance @ Rs. 1250/- per month to Smt. Ekta Bisht and Rs. 1000/- per month to Km. Sakshi until she attains the age of majority. Thus, in toto, monthly maintenance @ Rs. 2250/- were awarded to the revisionists.