SMT. PUSHPA PANDEY & ANR. Vs. SURESH PANDEY

JUDGEMENT

(1.) By this common order Criminal Revision No. 348/2006 and Criminal Revision No. 356/2006 are being disposed of .

(2.) The applicant Smt. Pushpa Pandey by filing a Criminal Revision No. 348/2006 under Sec. 397, 401 of Crimial P.C. has challenged the correctness and validity of the order dated 10.03.2006 passed by Principal Judge, Family Court, Gwalior in Case No.20/2004 by which her application filed under Sec. 125 of Crimial P.C. has been rejected.

(3.) The applicant Suresh Pandey by filing Criminal Revision No. 356/2006 has challenged the later part of the order dated 10.03.2006 by which it has been directed that the applicant (Suresh Pandey) shall pay Rs. 1,000.00 per month by way of maintenance to Master Abhay till he attains the majority.