(1.) The petitioner herein instituted a petition constituted under Section 125 Cr.P.C before the learned Chief Judicial Magistrate, Sirmaur at Nahan, H.P wherein she claimed maintenance for herself as also for her minor children. The learned Chief Judicial Magistrate concerned while deciding the aforesaid petition declined awarding of maintenance qua the petitioner herein whereas it held her minor daughters to stand entitled to receive maintenance quantified at Rs. 1500/- each from the respondent.
(2.) The respondent standing aggrieved by the pronouncement made by the learned Chief Judicial Magistrate whereupon he was directed to pay maintenance at Rs. 1500/- each to his minor daughters hence preferred a Criminal Revision petition before the learned Sessions Judge, Sirmaur District at Nahan, H.P. Also the petitioner herein standing aggrieved by the order rendered by the learned Chief Judicial Magistrate whereby he declined to her maintenance hence preferred a Revision petition before the learned Sessions Judge, Sirmaur at Nahan. Both the petitions aforesaid stood dismissed by the learned Sessions Judge.
(3.) Now, the petitioner has instituted the instant petition before this Court whereby she assails the concurrently recorded findings by both the learned Courts below in their impugned order(s) whereby her claim for maintenance from her husband stood declined to her.