VIMLENDRA PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With consent of the parties the matter is taken up for final disposal.

(2.) Petitioner has preferred this revision-petition aggrieved by order dated 06.12013 passed by Family Court, Bharatpur, whereby, the Court below has awarded Rs. 10,000/- per month as maintenance to respondent No. 2 and Rs. 7,000/- per month as maintenance to respondent No. 3 from the date of filing of the application under Section 125 Cr.P.C.

(3.) Briefly stated the facts of the case are that the petitioner was married to respondent No. 2 in the year 1995. They have been living separately since 2007. A petition under Section 125 Cr.P.C. was filed by the wife and minor son on 05.11.2008 claiming maintenance to the tune of Rs. 15,000/- per month for wife and Rs. 10,000/- per month for minor son. It was pleaded in the application that petitioner husband is earning Rs. 4,00,000/- per month. He is an official translator and in addition to his official duties he is doing acting in serials and advertisement and is also doing private translation.