GUNJAN Vs. GAURAV KUMAR BHATIA

JUDGEMENT

(1.) A petition filed under Section 125 of the Code of Criminal Procedure (for short 'the Code') for grant of maintenance has been allowed vide order dated 1.8.2014 by the District Judge, Family Court, Gurgaon and in terms thereof, the husband, namely, Gaurav Kumar Bhatia has been directed to pay a sum of Rs. 7,000/ - per month to the wife Smt.Gunjan and Rs. 5,000/ - per month to the minor son, namely, Krish Bhatia as maintenance from the date of filing of the petition i.e. 2.1.2013.

(2.) THE instant revision petition has been preferred by the wife and minor son seeking enhancement of the maintenance awarded to the tune of Rs. 50,000/ - per month and thereby seeking modification of the order dated 1.8.2014 passed by the Family Court, Gurgaon.

(3.) LEARNED counsel for the parties have been heard at length and the records of the case have been perused.