(1.) At the outset, learned counsel for the respondent has placed on record copy of the order dated 6.5.2019, whereby the Decree-holder, petitioner herein has made a statement that she has received Rs. 26,400/- from the judgment debtor respondent herein and nothing survives in the execution petition. Thus order dated 21.2.2019 stands complied with.
(2.) This a petition that has been filed under Section 482 of the Code of Criminal Procedure for modifying the order dated 2.2.2016 passed by the Sessions Judge, Yamuna Nagar at Jagadhri, whereby the maintenance payable to petitioners No.l and 2 has been reduced from Rs. 2,000/- per month each to Rs. 1,200/- and Rs. 1,000/- per month respectively.
(3.) In brief, the facts are that marriage of petitioner No.l was solemnized with the respondent on 23.6.2003 and out of this wedlock a daughter namely Nidhi petitioner No.2 herein was born. It is averred that the petitioner No.l, along with her minor daughter, left the matrimonial home in the month of May, 2009 since petitioner No.l was subjected to cruelty and harassment on account of demand of dowry etc. The petitioners having no source to maintain themselves filed a petition under Section 125 of the Code of Criminal Procedure for grant of maintenance at the rate of Rs. 8,000/- per month. It was averred that the respondent is doing agricultural work and also running a milk dairy and is earning Rs. 12,000/- per month from all sources.