MOHD NASEEM Vs. JAINAV FATIMA & OTHER

JUDGEMENT

(1.) This criminal revision has been filed by the applicant, under Section 397/401 of Code of Criminal Procedure r/w Section 19 of Family Court Act, 1984, being aggrieved by impugned order dated 11.07.2018, passed by learned Principal Judge, Family Court, Raisen in MJC No. 22/2018, whereby learned Family Court has directed to the petitioner to give the maintenance amount of Rs. 3,000/- each to the respondents under Section 125 of the Cr.P.C.

(2.) It is also to be noted that the respondent/wife has also filed a revision petition No. 3767/18, for seeking enhancement in the maintenance amount as awarded by learned Family Court. She is also requested to modify the said order to this extent that she is entitled to get the maintenance beyond her Iddat period. Since, the similar issues are involved in both the petitions, therefore, while deciding the present case, this Court shall also consider the facts and arguments of the revision petition filed by the respondent/wife.

(3.) After reading of the order passed by learned Family Court, this Court found some ambiguity in the findings para of the impugned order. While reading the whole order, it appears that the learned Principle Judge has given the findings to give the maintenance amount of Rs. 3,000/- to respondent No. 1, till the period of Iddat, whereas in last para where the findings has been given by the learned Principle Judge, it appears that he had mentioned the maintenance amount of Rs. 3000/- per month instead of period of Iddat.