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 Section 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.) DURING the pendency of the present petitions, an endeavour was made by the Court to have the matter amicably resolved. In this regard, Shri Rajnish Maniktala, Advocate, present in the Court, was requested to sit with the parties to work out a settlement, not only with regard to the issue in question but all the problems pertaining to the matrimonial life. For certain religious reasons, wife does not want to part company with her husband. Hence, the efforts in that regard failed. Efforts made by Shri Maniktala are highly appreciable.