GAUTAM JYOTI Vs. RENU DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) With the consent of learned counsel for the petitioner and the opposite parties in both the revision applications, these two matters have been taken up together for consideration.

(3.) In Criminal Revision No. 331 of 2017, petitioner is the husband who is aggrieved by and dissatisfied with the judgment and order dtd. 7/2/2017 passed by learned Principal Judge, Family Court, Jehanabad in Maintenance Case No. 53 of 2014 whereby and whereunder the learned Family Court has partly allowed an application under Sec. 125 Cr.P.C. preferred by the opposite parties. The learned Family Court, while rejecting the request of the wife-opposite party no. 1 to allow maintenance to her, took a view that the opposite party no. 2 is illegitimate son of the petitioner but would be entitled for a maintenance of Rs.2,500.00 per month. It is this order to pay Rs.2,500.00 per month to O.P. No. 2 which has been challenged by the petitioner.