MOHD. SHAHID Vs. PARVEEN

JUDGEMENT

(1.) PRESENT petition is directed against the order dated 31/12/2013 passed by Principal Judge, Family Court, Bhopal in M.J.C. No. 101/2013 by which maintenance of Rs. 2000/ - was granted to the respondent no. 1/wife and Rs. 1,000/ - each to respondent no. 2 and 3 respectively.

(2.) NECESSARY facts, in short, are that on 21/02/2013 respondent preferred application under section 125 Cr.P.C. for grant of maintenance of Rs. 10,000/ - to each one in Family Court against the petitioner saying that petitioner/husband has ignored them, who are unable to maintain themselves and petitioner/husband is earning about Rs. 20,000/ - per month on his electric mechanic shop.

(3.) LEARNED counsel for parties conceded that trial court in para 52 has observed that both parties made it a prestige issue and fault lies in both of them.