AMIT KUMAR AND ANOTHER Vs. RAVINDER TALWAD

JUDGEMENT

(1.) This order will dispose of CRR (F) No. 3 of 2014, filed by Amit Kumar and Sanjay Kumar, seeking the setting aside of the order dated 14.11.2013, passed by the learned District Judge, Family Court, Hisar, under Section 125 Cr.P.C., vide which both the sons, namely, Amit Kumar and Sanjay Kumar were ordered to pay Rs. 1,500/- per month each as maintenance to their father Shri Ravinder Talwad.

(2.) The other revision petition i.e. CRR (F) No. 42 of 2014 has been filed by the father Shri Ravinder Talwad, seeking modification in the said order, so as to allow his petition in toto. The short facts necessary for the disposal of the petition are that according to the revisionist (father) in CRR (F) No. 42 of 2014, he was working as a clerk in CCI Cement Factory, Charkhi Dadri, District Bhiwani. Now, the said factory has been closed since year 2000. He is suffering from diabetes and is a patient of blood pressure etc. At present, he is more than 67 years of age. The respondents/sons are running a news agency in the name and style of Sanjay News Agency in village Pundri, District Kaithal and are earning Rs. 50,000/- per month therefrom.

(3.) The petition was contested by the respondents on the ground that the revisionist/father is an able bodied person. It was submitted that the revisionist/father was living separately from the mother of the respondents. The revisionist/father had earlier filed an application under Section 13 of the Hindu Marriage Act, which was dismissed by the Court and he had also filed a petition under Section 26 of the Act, seeking custody of the respondents, but later on stated that he does not claim the custody of the children.