RAMAN NARULA Vs. HIMANI

JUDGEMENT

(1.) Heard counsel for the parties. This Revision Petition has been filed against the order dated 17.5.2010 passed by the learned District Judge, Family Courts, Gurgaon, whereby the Petitioner has been been directed to pay a sum of Rs. 4000/-to Respondent No. 1 and Rs. 2500/- to Respondent No. 2- Kumari Sahara (minor daughter of Petitioner and Respondent No. 1) from the date of filing the said petition.

(2.) The Respondent No. 1 and her minor daughter (Respondent No. 2) filed a petition under Section 125 of the Code of Criminal Procedure (Code of Criminal Procedure in short) seeking grant of maintenance from the Petitioner. It was alleged by them that they have no independent source of income and they are at the mercy of their parents. The Petitioner, it is alleged, was running a factory in the name of M/s Shanti Coating Pvt. Ltd. and earning Rs. 50-60 thousand per month. Despite having sufficient means, he has neglected and refused to maintain the Respondents.

(3.) The Petitioner appeared before the learned Family Court and controverted the allegations made in the petition, filed by the Respondents. It was submitted that the factory in question was closed long back and he was doing a job and earning Rs. 9000/-P.M. The learned Family Court allowed maintenance @ Rs. 4000/-P.M. to Respondent No. 1 and @ Rs. 2500/-P.M. to Respondent No. 2, which is assailed by the Petitioner.