DIVESH SAPRA Vs. LATIKA SAPRA

JUDGEMENT

(1.) Vide this common order, two separate criminal revision petitions, bearing numbers CRR(F) 1834 of 2023; and CRR(F) 587 of 2024 filed against, a common order dtd. 20/11/2023 passed by Principal Judge, Family Court, Gurugram, in case bearing No.MNT125/686/2018, are being decided together.

(2.) The parties in the present case are referred to as husband and wife, in order to ward off any confusion, while appreciating the facts of the case, in view of the interplay of titles in both the above mentioned criminal revision petitions having been filed against the common order.

(3.) Facts germane to the adjudication of the present case are that the marriage between the parties was solemnized on 23/11/2015. Out of their wedlock, a male child was born. It is pertinent that the record and pleadings of the parties do not disclose the date of birth of the minor child. However, a copy of his Aadhar Card filed along with the criminal revision petitions shows his date of birth as 26/8/2016. In view of the differences and disputes having arisen between the husband and wife, the wife filed a petition under Sec. 125 of the Cr.P.C., in the Family Court, Gurugram seeking maintenance for herself and the minor son. The learned Family Court Gurugram vide impugned order dtd. 20/11/2023 while disposing of the application filed by the wife for grant of maintenance, awarded as the sum of Rs.10,000.00 per month to the wife and Rs.5,000.00 per month to the minor son, to be paid by the husband. Besides, the above-mentioned maintenance the learned Family Court ordered that since the husband is already paying rent for the accommodation of wife and minor child, he must continue to bear this obligation in addition to maintenance amount granted.