NEHA SAHNI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These Revisions arise out of a common judgment dated 26th March, 2019, as rendered by the Family Court, Vikas Nagar, Dehradun in Misc. Criminal Case No. 157 of 2017, Smt. Neha Sahni and others Vs. Shri Tarun Sahni. By virtue of the impugned judgment under challenge, there are two Revisions preferred before this Court. The first one being Criminal Revision No. 210 of 2019, Smt. Neha Sahani and others Vs. State of Uttarakhand and another, it is with the relief for enhancement of the maintenance as granted by the Family Court, Vikas Nagar. On the other hand, the connected Revision No. 281 of 2019, has been filed by Mr. Tarun Sahani, it is yet against the same judgment dated 26.03.2019, wherein, he has challenged the very propriety of the grant of maintenance by the Family Court, while exercising its powers under Section 125 of Cr.P.C. by the impugned judgment dated 26th March, 2019.

(2.) Since in both the Revisions, the judgment under scrutiny before the revisional court happens to be the same, hence, this common judgment is being rendered in both the revisions.

(3.) When the proceedings were initiated against the judgment dated 26.03.2019, by virtue of the present Revisions, the Court in order to make an attempt for mediation tried to settle their dispute amicably because the basic interest and the care which the Court has to take was in relation to the two minor children, who are the two daughters and who are residing with the mother. Taking that fact into consideration, the parties were called upon to appear in person on 18th August, 2019 (Sunday) by virtue of the order dated 29th July, 2019. The parties and their counsel consented for the date, consequently, they are present in person. They have been duly identified by their respective counsel, who too, are present.