MINA JOHL Vs. AJAY PAL JOHL

JUDGEMENT

(1.) This order shall dispose of the above two petitions having been arisen between the same parties against the common order of interim maintenance dated 26.05.2015 under Section 125 of the Code of Criminal Procedure, 1973 (for short "Code").

(2.) Petitioner-Mina Johal is the daughter of respondent-Ajay Pal Singh Johal.

(3.) With the consent of both the parties and for convenience, the facts are being taken from CRM-M-31512-2016.