INDERJIT SINGH Vs. GURCHARAN KAUR AND OTHERS

JUDGEMENT

(1.) As identical questions of law and facts are involved, therefore, I propose to decide the above indicated cross petitions bearing CRM No.M-12528 of 2012, titled as Inderjit Singh Versus Smt.Gurcharan Kaur and others(for brevity "the 1 st case") and CRM No.M-13980 of 2012, titled as Gurcharan Kaur and others Versus Inderjit Singh (for short "the 2 nd case"), by means of this common order, to avoid the repetition.

(2.) The matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petitions and emanating from the record is that, initially Smt.Gurcharan Kaur(wife) and her two minor children have instituted the petition against Inderjit Singh(husband) for the grant of maintenance allowance, invoking the provisions of Section 125 Cr.P.C.

(3.) The trial Magistrate partly accepted the petition and directed the husband to pay maintenance amount to the tune of Rs.5,000/- per month each to his wife and two minor children and Rs.5500/- as litigation expenses, by virtue of impugned order dated 02.04.2011(Annexure P-1 in 1 st case and Annexure P-2 in 2nd case).