HARIBHAI KANABHAI VADHEL Vs. MAJULABEN KARSANBHAI LAKHABHAI PARMAR

JUDGEMENT

(1.) This petition is filed challenging the order rd dtd. 21/7/2018 passed by the 3 Additional Sessions Judge, Una in Criminal Revision Application No.14 of 2017 and the order passed on 1/8/2017 passed in Criminal Miscellaneous Application No.29 of 2015 awarding total monthly maintenance of Rs.7,000.00 to the respondents from the date of filing of this application.

(2.) The brief facts leading to filing of this petition are such that the respondent no.1 herein filed an application dtd. 3/2/2015 under Sec. 125 of the Code of Criminal Procedure, ('the Code' for short) claiming total monthly maintenance of Rs.11,000.00 for herself and her children - respondent nos.2 and 3 herein. Vide the order dtd. 1/8/2017, the learned JMFC, Kodinar directed the petitioner to pay monthly maintenance amount of Rs.3,000.00 to the respondent no.1, Rs.2,000.00 to the respondent no.2 and Rs.2,000.00 to the respondent no.3 (total Rs.7000.00) and also directed to pay Rs.1000.00 towards the cost of the application. The petitioner challenged the said order by way of filing revision application before the learned Additional Sessions Judge, Una. The said revision application was rejected and hence this petition is filed challenging both the orders.

(3.) Heard learned advocate Mr.Bhargav Mehta for learned advocate Mr.Raval for the petitioner.