KIRAN BALA Vs. SANJEEV RATTAN

JUDGEMENT

(1.) These Revision Petitions are disposed of by way of a common judgment, as common questions of law and fact are involved.

(2.) Smt. Kiran Bala (petitioner in Cr.R No.251 of 2012), herein after referred to as the wife, filed a petition for maintenance, under the provisions of Sec. 125 of the Code of Criminal Procedure, against Shri Sanjeev Rattan (petitioner in CRMMO No.181 of 2012), herein after referred to as the husband.

(3.) Judicial Magistrate 1st Class, Court No.2, Amb, District Una, Himachal Pradesh, after appreciating the evidence led by the parties as also the respective contentions raised at the bar, allowed the petition and fixed monthly maintenance in favour of the wife at a sum of Rs. 6,000.00, in terms of judgment dated 28.9.2011, passed in Petition No.5 of 2008, tilted as Kiran Bala Vs. Sanjeev Rattan . Aggrieved thereof, husband filed revision petition, which stands partly allowed by the learned Additional Sessions Judge, Una, Himachal Pradesh, in terms of judgment dated 14.9.2012, passed in Criminal Revision No.9-X/2011, titled as Sanjeev Rattan Vs. Kiran Bala. Amount of maintenance stands reduced from Rs. 6,000.00 to Rs. 5,000.00. Hence, the present petitions filed by both the wife and the husband.