KAMENOOR BIBI Vs. MUKHTAR SHAIKH @ KUKHTAR SHAIKH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the Opposite Party.

(2.) The petitioner has filed the instant application against the order dated 17th December, 2009 passed by the Principal Judge, Family Court, Pakur in Criminal Misc. Case No. 91 of 2007 in TRNo. 197 of 2009 whereby, the trial Court has refused to grant maintenance to the applicant- petitioner No. 1 and directed to pay maintenance only to the applicant- petitioner No. 2 for a sum of Rs. 300/- per month from the date of the order.

(3.) The applicant-petitioner has filed an application under Section 125 of the Cr PC for granting a maintenance allowance to her and also to her daughter against the opposite party who is her husband.