BINA DEVI Vs. AMRENDRA KUMAR MEHTA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite party.

(2.) The present Cr. Revision Application has been filed against the part of order dtd. 28/2/2017 passed in Maintenance Case No. 369(M)/2013(CIS)/ Case No. 21(M) of 2011 passed by learned Principal Judge, Family Court, Munger, by which, a sum of Rs.1200.00 was directed to pay to three children of petitioner independently but the petitioner was not granted any maintenance amount in this case.

(3.) Learned counsel for the petitioner submits that this matrimonial case was filed by the petitioner and her children under Sec. 125 of Cr.P.C., in which, court was pleased to direct to fix the maintenance amount of Rs.1200.00 per month each to the children of petitioner but not fixed any amount for the petitioner who is wife of opposite party and due to this reason she has filed the present Cr. Revision.