JITENDRA SAND Vs. BHARTI

JUDGEMENT

(1.) This Criminal Revision No.1401/2016 is directed against the order dated 05th May, 2016 passed by the Court of Principal Judge, Family Court, Khandwa, in MJC No.47/2015, whereby monthly maintenance allowance @ Rs.8,000/- per month was awarded to each of the following three respondents namely Bharti (wife), Samkit (son) and Ku. Astha (daughter) under Section 125 (1) of the Code of Criminal Procedure from the date of the order. Criminal Revision No.1782/2016 is also directed against aforesaid order; however, in Criminal Revision No.1782/2016 filed on behalf of Bharti, Samkit and Astha, it has been prayed that the maintenance allowance be directed to be paid from the date of the application under Section 125 of the Code of Criminal Procedure and not from the date of the order.

(2.) Since both the aforesaid two criminal revisions are directed against same impugned order dated 05th May, 2016 they have been heard analogously and are being disposed of by this common order.

(3.) The facts giving rise to aforesaid two criminal revisions may be summarized as hereunder;