VIPULKUMAR JASWANTLAL PARIKH Vs. PARTH VIPULKUMAR PARIKH

JUDGEMENT

(1.) THESE are cross revision applications practically against the common impugned order dated 15.04.2013 by the Family Court, Ahmedabad in Criminal Misc. Application No.2917 of 2003. Such application was preferred by the two sons of Vipulkumar Jaswantlal Parikh, who is petitioner in Revision Application No.278 of 2011, whereas one of the sons, namely Parshv is petitioner in Revision Application No.285 of 2011.

(2.) HEARD leaned advocate Mr.R.L.Mehta for son. Incidentally, he happens to be a maternal grand father of the son. Learned advocate Mr.Sanjay Mehta has advance the case of the father. Perused the available record.

(3.) AS against that , learned advocate Mr.Sanjay Mehta has argued that it would be appropriate to consider his request for examination of Parshv through medical board, so as to ascertain his physical and mental condition and to decide whether he is able to maintain himself or not and that since the amount of maintenance as prayed for by the children in trial Court is allowed there cannot be any increase in such amount in the present litigation being Criminal Revision Application challenging the order by the trial Court, more particularly when total prayer by children were allowed by the impugned order.