ABDULKADAR KASAMBHAI SONI Vs. RUKSHANABEN ABDULKADAR SONI

JUDGEMENT

(1.) BOTH these revision applications are arising out of same impugned order dated 20.03.2013 passed by the Family Court, Rajkot in Criminal Misc. Application No. 629 of 2010. Therefore, they are heard together and decided by this common judgment.

(2.) CRIMINAL Revision Application No. 183 of 2014 is preferred by wife Rukshanaben Abdulkdadar Soni and her minor children for enhancement of amount of maintenance awarded by the trial Court by impugned judgment and order. Whereas, Criminal Revision Application No. 701 of 2013 is preferred by her husband and father of her child namely Abdulkadar Kasambhai Soni agitating that amount of maintenance is on higher side and, that, pursuant to divorce and commitment by wife to let go her rights, he is not responsible for maintaining them as per such judgment.

(3.) FOR the sake of convenience, parties are referred as husband and wife in this judgment also.