ANJU AND ANOTHER Vs. SONU

JUDGEMENT

(1.) By this order, I shall dispose of two criminal revisions i.e. CRR(F)-370-2016 filed by petitioners Anju and her son Krish and CRR(F)-294-2017 filed by petitioner Sonu.

(2.) The petitioners in CRR(F)-370-2016 have filed the revision petition being aggrieved against the judgment dated 30.9.2016 passed by District Judge (Family Court), Karnal vide which petitioner No.1 Anju was granted maintenance @ Rs.10,000/- per month and petitioner No.2 Master Krish, minor son of petitioner No.1 and respondent @ Rs.5,000/- per month from the date of filing of the petition. The petitioners pray that the judgment be modified and a sum of Rs.1 lakh each be granted as maintenance payable by the respondent.

(3.) Whereas, the petitioner in CRR(F)-294-2017 is also aggrieved by the abovesaid judgment passed by District Judge (Family Court), Karnal and prays for dismissal of the petition filed by the petitioners.