SAMUEL WALTER Vs. JASMINE AND ANOTHER

JUDGEMENT

(1.) This criminal revision is directed against the order dated 06.10.2016 passed by the Court of Principal Judge, Family Court, Katni in Miscellaneous Case No.112/2015, whereby it has been held that the petitioner husband Samuel Walter owes as sum of Rs.1,58,000/- to the respondent daughter Jasmine and wife Violet by way of maintenance.

(2.) The facts necessary for disposal of this criminal revision may briefly be stated thus: Petitioner Samuel filed a civil suit (Civil Suit No.7-A/2014) against the respondent Jasmine for divorce under Section 22 of the Indian Divorce Act, 1869. In that civil suit, by order dated 30.07.2012, the Court directed the petitioner Samuel to pay Rs.5,000/- per month by way of interim maintenance to the respondent Violet.

(3.) Subsequently, respondents Jasmine and Violet filed a petition under Section 125 of the Cr.P.C. for maintenance against the petitioner Samuel on 16.05.2012 in the Court of JMFC, Katni. By order dated 06.03.2013 passed by the JMFC, Katni, the petitioner Samuel was directed to pay Rs.3,000/- per month to Jasmine and Rs.2,000/- per month to Violet by way of interim maintenance. It was further directed in the order dated 06.03.2013 that the amount of interim maintenance awarded under Section 125 of the Cr.P.C. shall be adjustable against the amount of interim maintenance being received by Violet under the provisions of Indian Divorce Act, 1869.