SANGITA Vs. VEER SINGH

JUDGEMENT

(1.) Both petitions have been preferred against the order dated 6.2.2019 passed by the Principal Judge, Family Court, Harda in MJCR No.126/2018.

(2.) The aforesaid MJC was filed on 19.4.2018 by Sangeeta, Yuvraaj and Abhiraaj, aged about 30 years, 8 years and 4 years against Veer Singh, who is the husband of Sangeeta and father of Yuvraaj and Abhiraaj. By the impugned order, the learned lower Court awarded the maintenance @ Rs.4,000/- per month to the wife Sangeeta and Rs.2000/- per month each to the children Yuvraaj and Abhiraaj.

(3.) It is an admitted fact that Sangeeta is the wife of Veer Singh. Their marriage was solemnized on 28.4.2009 and out of their wedlock son Yuvraaj and Abhiraaj were born. It is also an admitted fact that upon the date of filing the petition under section 125 of Cr.P.C. on 19.4.2018, the wife and both children were residing with the parents of wife at Village Chhidgaon Tamoli.