ASHISH Vs. SHRADDHA

JUDGEMENT

(1.) In this revision application, challenge is to the judgment and order dtd. 27/12/2021, passed by the learned Judge of Family Court No.4, Nagpur, whereby the learned Judge partly allowed the petition filed under Sec. 125 of the Code of Criminal Procedure by non-applicant no.1 (original petitioner no.1) and directed the applicant (original respondent) to pay a sum of Rs.5,000.00 per month to nonapplicant no.1 (wife) and Rs.3,000.00 per month to non-applicant no.2 (son) towards maintenance.

(2.) The facts are follows :

(3.) It is the case of the petitioners that the respondent is serving as a Manager in New Subhedar Co-operative Bank, Amravati and getting Rs.30,000.00 per month as salary. The respondent and his family members owns agricultural land. The respondent gets Rs.3,00,000.00 per year as income from the agricultural land. His father is a pensioner. The petitioners are the only persons dependent on the respondent. Therefore, the petitioners claimed Rs.15,000.00 each towards maintenance.