ANANDITA SHARMA Vs. AKHIL SHARMA

JUDGEMENT

(1.) THE petitioner have filed this criminal revision under Section 397 read with Section 401 of Criminal Procedure Code, against the order dated 20-05-2009, passed by the Principal Judge, Family Court, Gwalior in Criminal Case No. 14 of 2007. By the aforesaid order, the Family Court allowed the petition of the petitioners under Section 125 of Criminal Procedure Code and held that the petitioner no.2, the wife and petitioner no.1, the minor daughter both are entitled to receive maintenance from the respondent @ Rs.1,000.00 per month.

(2.) THE grievance of the petitioners in this petition is that the Family Court has not awarded proper maintenance to the petitioners.

(3.) FATHER of the wife deposed that the respondent had been getting income of Rs. 25,000.00 per month.