MAHANT RAGUNATHDAS Vs. PHULI

JUDGEMENT

(1.) These two petitions arising out of order dtd. 8/5/2023 passed by the Family Court No.3, Jodhpur in Criminal Original Case No.137/2021 (134/2022) (NCV No.137/2021) were heard together and are being disposed of by this common order.

(2.) The S.B. Criminal Misc. Petition No.4546/2023 has been filed by the petitioner - Mahant Raghunathdas (husband) assailing the order granting interim maintenance under Sec. 125 Cr.P.C. to the respondent (wife) to the tune of Rs.3,000.00 per month for herself; whereas, the Criminal Misc. Petition No.3325/2023 is filed by the respondent Phuli Devi (wife) for enhancement of the amount of interim maintenance awarded by the learned Family Court.

(3.) Learned counsel for the petitioner submitted that the petitioner Mahant Raghunathdas (husband) is aged about 92 years and the respondent Phuli Devi (wife) is aged about 75 years. Learned counsel submitted that respondent (wife) is presently living with her son namely Shri Chetan Jani and the petitioner (husband) being aggrieved and disturbed by the behavior of his son Chetan Jani filed an application for interim maintenance under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 before Sub Divisional Magistrate, Jodhpur. The Sub Divisional Magistrate, Jodhpur vide order dtd. 5/8/2019 directed Chetan Jani not to misbehave and maintain cordial relations with his father. It has further been ordered that Chetan Jani would pay a sum of Rs.8,000.00 per month as interim maintenance to his father.