DUSHANT MANGLA Vs. GEETA RANI AND OTHERS

JUDGEMENT

(1.) This revision petition is directed against judgment dated 25.8.2014 passed by learned District Judge, Family Court, Faridabad vide which petition under Section 125 Cr.P.C. filed by Geeta Rani wife, Ms.Arushi daughter and Master Pulkit minor son of Dushyant Mangla has been accepted and maintenance of Rs. 25,000/- granted to them from the date of filing of petition.

(2.) The respondent, who is petitioner before this Court prays that the petition be accepted, the impugned order be set aside and application be dismissed.

(3.) Briefly stated, facts of the case are that Geeta Rani wife, Ms. Arushi aged about 18 years daughter, Master Pulkit aged about 13 years (at the time of filing of the petition i.e. on 16.9.2010) of Dushyant Mangla filed the petition against the latter claiming monthly maintenance allowance.