CHANDRAPRABHA DEVI Vs. PRAMOD KUMAR AGGARWAL

JUDGEMENT

(1.) THESE two cases arise out of the same order. They, being connected, are taken up together and are being disposed of by this common order. Criminal Revision No. 178/91 shall be the leading case.

(2.) FACTS of the case are that non-petitioner Pramod Kumar Agrawal is the husband of petitioner Smt. Chandraprabha Devi and Kumari Jyoti is their daughter. A petition was moved for maintenance before the Magistrate. After examining the evidence on record the petition was allowed and the non-petitioner Kumari Jyoti was granted maintenance at the rate of Rs. 250/- per month from the date of order.

(3.) A revision was filed against that order and the Revisional Court by the impugned order dated 5. 8. 1991 modified the order of the learned Magistrate and Rs. 150/- per month was allowed as maintenance for the daughter Kumar Jyoti. The wife Smt. Chandraprabha Devi was herself earning, being a nurse in Govt. hospital. The Revisional Court however directed that the maintenance shall be paid from the date of the application.