GUNJAN AND ANOTHER Vs. STATE AND OTHERS

JUDGEMENT

(1.) This judgment will dispose of both the revisions titled above, as the same have been preferred against a common judgment and order dated 05.09.2005 passed by Principal Judge, Family Court, Dehradun awarding the maintenance under Section 125 Cr.P.C. to the tune of Rs. 2,000/- per month to Ms. Gunjan (wife) and Rs. 2,000/- per month to Aditi (daughter). In total maintenance of Rs. 4,000/- per month was awarded from the date of application filing of application i.e. from 20.09.2002.

(2.) Feeling disgruntled, Ms. Gunjan along with her daughter has preferred this revision seeking enhancement of the amount of maintenance while on the other hand, Mr. Atul Bansal has filed this revision for setting aside the impugned judgment and order.

(3.) This Court has rendered hearing to learned counsel for both the parties and perused the impugned judgment.