RAKESH VIJAY Vs. REKHA VIJAY & ANR

JUDGEMENT

(1.) Aggrieved by the order dated 7.10.2009, passed by the learned Judge, Family Court, Kota, whereby the learned Judge has granted a maintenance of Rs.500 to the respondent No.1, Smt. Rekha Vijay and Rs.1,000/- to the respondent No.2, Master Alok Vijay, the petitioner has approached this Court.

(2.) Briefly the facts of the case are that the respondents had filed an application under Section 125 Cr.P.C. against the petitioner before the Family Court with the prayer to grant a maintenance of Rs.5,000/- per month. The petitioner submitted his reply and denied the allegations made by the respondents in the application. However, after hearing both the parties, vide order dated 7.10.2009, the learned Judge allowed the application and granted a maintenance of Rs.500/- per month to the respondent No.1 and Rs.1,000/- per month to the respondent No.2. Hence, this petition before this Court.

(3.) Heard the learned counsel for the petitioner and perused the impugned order.