RITU AND ANOTHER Vs. PARVEEN AND OTHERS

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 28 days in filing the revision petition. For the reasons stated therein, the application is allowed and the delay of 28 days in filing the revision petition is condoned. Main Case

(2.) Dissatisfied with the aforesaid judgment dated 6.3.2014, the petitioners filed criminal appeal titled as "Ritu and another Versus Parveen and others" whereas the respondents had also filed the appeal titled as "Parveen and others Versus Ritu and another".

(3.) Learned counsel for the petitioners has contended that the impugned judgments passed by the Courts below are liable to be modified by awarding the petitioners the amount of maintenance as well as compensation as per the status and income of respondent No.1 and also to award rent as per the market value along with litigation expenses. But the learned Courts below have not considered this aspect. She has further submitted that the petitioners are also entitled for the grant of monetary relief from the date of filing of the application. She has further submitted that in the impugned judgment dated 6.3.2014, the trial Court had not specified the date from which the petitioners become entitled for the rent of Rs.3,000/- per month to reside in the rental accommodation.