SUMER CHAND Vs. SANDHURAN RANI

JUDGEMENT

(1.) The petitioner has filed Criminal Revision No. 410 of 1987 and Criminal Miscellaneous No. 2500-M of 1987 and both these petitions are being disposed of in this order.

(2.) Sandhuran Rani, wife of Sumer Chand and Anju Bala, his daughter, the present respondents filed an application under Section 125 of the Code of Criminal Procedure for grant of maintenance allowance against Sumer Chand, the present petitioner. During the pendency of that petition, an application was made on behalf of the respondents for interim maintenance and after the whole matter was gone into by the trial Court, Sandhuran Rani, respondent was held to be not entitled to any interim maintenance and so far as her application was concerned, it was declined. The trial Court, however,' allowed interim maintenance to Anju Bala, respondent No. 2 at the rate of Rs. 200/- per month, Sandhuran Rani, respondent No. 1 filed a revision petition before the Sessions Court which came up for hearing before the Additional Sessions Judge. The present petitioner also went in revision against the order of the trial Court granting interim maintenance to respondent No. 2 and both those revision petitions were heard finally by the Additional Sessions Judge.

(3.) Both the aforesaid revision petitions were decided by a single order dated 31st January, 1987. The revision petition filed by the present petitioner Sumer Chand was dismissed and in the revision petition filed by Sandhuran Rani, respondent No. 1, the Additional Sessions Judge remanded the case back to the trial Court after holding that Sandhuran Rani, respondent No. 1 was also entitled to interim maintenance and the trial Court was also directed to re-consider the quantum of interim maintenance granted to Anju Bala and also adjust equities between the parties while ordering interim maintenance to Sandhuran Rani.