PARVEEN SATIJA Vs. KIRAN AND ANOTHER

JUDGEMENT

(1.) Petitioner is the husband of respondent No. 1-Kiran and respondent No. 2-Vanshu is their child. The respondents filed a petition for grant of maintenance under Section 125 Cr.P.C. and the District Judge (Family Court), Sonepat, allowed the application and awarded an amount of Rs. 1600/- per month in favour of respondent No. 1 and Rs. 1100/- per month in favour of respondent No. 2 to take effect from the date of filing the application. The aforesaid Award passed by the Family Court has been challenged by the petitioner.

(2.) I have heard learned counsel for the parties and also gone through the record and find no ground at all to interfere in the determination of the amount of maintenance granted in favour of the respondents rather I feel that amount of maintenance is quite on the lower side.

(3.) Marriage of the petitioner with respondent No. 1 was solemnized on 20.11.2003 and two sons were born from the wedlock. The elder son born on 3.9.2004 is in the care and custody of the petitioner and the younger son Vanshu-respondent No. 2 was born on 11.1.2006 and he is living with the mother.