SEEMA PAREEK Vs. GOPAL PAREEK

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397 read with Sec. 401 Cr.P.C. and under Sec. 19(4) of the Family Courts Act, 1984 has been preferred claiming the following reliefs:-

(2.) As revealed from the aforequoted prayer clauses, this Criminal Revision Petition assails the order dtd. 31/1/2020, passed by the learned Family Court, Rajasamand in Smt. Seema Pareekh and Ors. v. Shri Gopal Pareekh, Case No. 22/2018, while seeking enhancement of the maintenance amount of Rs.11,000.00, as granted to the revisionist-petitioners (wife, son and daughter, respectively, of the respondent) by the learned Court below.

(3.) Learned counsel for the revisionist-petitioners submited that the revisionist-petitioners filed an application under Sec. 125 Cr.P.C. before the learned court below on 23/3/2018, stating therein that the revisionist-petitioner no. 1, Smt. Seema Pareek (hereinafter referred to as 'the wife') and the respondent, Shri Gopal Pareek (hereinafter referred to as 'the husband') entered into the wedlock, as per Hindu rituals and customs, on 15/1/2007, and that, out of the said wedlock, two children were born to them, a son, i.e. revisionist-petitioner no. 2 and a daughter, i.e. revisionist-petitioner no.3; the age of the children was 10 years and 05 years respectively, on the date of passing of the impugned order, and that the respondent-husband deserted the revisionist-petitioners since the last five years from filing of the said application.