PUNITA Vs. RAVI ALIAS SHAMSHER

JUDGEMENT

(1.) Vide this order, above mentioned two petitions would be disposed of, as they have arisen out of the order dated 09.10.2012 passed by the Trial Court.

(2.) Punita and her daughter Tripati filed a petition under Section 125 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C') against Ravi alias Shamsher Singh claiming maintenance.

(3.) Case of Punita was that she got married to Ravi alias Shamsher Singh on 04.11.2003 and out of the said wedlock Tripati was born. Ravi alias Shamsher Singh harassed Punita on account of insufficiency of dowry and ultimately turned her out of the matrimonial home along with her daughter in the month of August, 2006. Learned Trial Court while allowing the petition granted maintenance to Punita to the tune of Rs.3,500/- per month and Rs.1,500/- per month to the minor child Tripati. Hence, both the parties have filed above mentioned two petitions challenging the order 09.10.2012 passed by the Trial Court.