LEENI Vs. CHABDRAKANT HARIDAS SARDAR

JUDGEMENT

(1.) The applicants in Criminal Revision Application No.18/2023 are wife and daughter and non applicant is husband. The parties to the other Criminal Revision Application No.148/2023 are vice versa. Hereinafter the parties will be referred to as the, "wife with daughter" on one hand and the, "husband" on the other.

(2.) The wife with daughter and the husband have both questioned the propriety, legality and correctness of the common order dtd. 15/7/2022 passed by the Family Court No.4, Nagpur in Misc. Criminal Application No. 78/2014 and Misc. Criminal Application No.40/2018.

(3.) Briefly stated, the facts are, the marriage between the parties was solemnized on 11/2/2007. The daughter was born on 21/2/2008. The husband had filed Petition No. A-858/2007, for dissolution of marriage and the wife filed Petition No.E346/2009, for grant of maintenance under Sec. 125 of the Code. These petitions were disposed of by the Family Court vide common judgment dtd. 19/10/2011. Both the petitions were allowed. Marriage between the parties was dissolved by the decree of divorce with effect from 19/10/2011. The husband was directed to pay maintenance to the wife at the rage of Rs.5,000.00 per month and to the daughter at the rate of Rs.10,000.00 per month. The wife and daughter challenged the judgment of the Family Court granting divorce. The appeal came to be dismissed. The finding in this regard has attained finality.