AL ASHRAF KABLY Vs. AL FARROK KABLY

JUDGEMENT

(1.) RULE . Made returnable forthwith.

(2.) THE Petitioners are the two sons of Respondent No.1. They have challenged the order of the Judge, Family Court, Mumbai passed on 13th September, 2012 granting maintenance of Rs.15,000.00 p.m. to Respondent No.1 under Section 125 of the CrPC. They are foreign nationals. The Petitioner No.1 is settled in the USA at least since 2009 and carries an American passport. The Petitioner No.2 is settled in Canada and carries a Canadian passport since July, 2012. He is at present on deputation in Jordan.

(3.) THE procedure for making an application U/s.125 is set out in Section 126 (1) of Cr P C which runs thus: