PADAM SHARMA Vs. VIDYA DEVI

JUDGEMENT

(1.) The above -noted two revision petitions are being disposed of together since they involve common questions and have arisen out of the same proceedings, under Section 125 of the Code of Criminal Procedure.

(2.) The facts giving rise to the above -noted two revision petitions, briefly, may be thus stated. Respondent, in Criminal Revision Petition No.3 of 1999, is the wife, while respondent in Criminal Revision Petition No. 4 of 1999 is the minor daughter of the petitioner. On a joint petition having been made by the two respondents under Section 125, Code of Criminal Procedure, the Additional Chief Judicial Magistrate, Theog, on 25.8.1993, awarded maintenance at the rate of Rs. 300/ - and Rs. 200/ -, respectively, in favour of the wife and daughter of the petitioner with effect from the date of the petition, that is, 27.10.1992.

(3.) Since the petitioner failed to pay the maintenance amount to the two respondents in terms of the orders dated 25.8.1993, the two respondents approached the learned Magistrate under Section 125 (3), Code of Criminal Procedure to enforce the order of maintenance dated 25.8.1993. Two separate applications were made in this behalf on 14.5.1998.