Jaishree Thakur, J. - (1.)By this common order, this court shall decide above captioned two criminal revisions, which have been filed seeking to challenge the judgment dated 13.07.2015 passed by the District Judge, Family Court, Hisar whereby, husband-Gourav Juneja has been made liable to pay maintenance @ Rs. 15,000/- per month to wife-Seema and @ Rs. 5000/- per month to minor daughter-Tani. In CRR(F)-205-2015, wife and the minor daughter are seeking enhancement in the maintenance amount whereas, in CRR(F)-276-2015, the husband is seeking reduction in the same.
(2.)In brief the facts of the case (as taken from CRR(F)-205-2015) are that a marriage of petitioner No.1-Seema was solemnized with respondent-Gourav Juneja on 18.02012 as per Hindu rites and ceremonies at Hisar. After marriage, both the parties resided together at Rohtak, Gurgaon and Hisar and out of this wedlock, petitioner No.2-Tani was born on 07.01.2013. On account of the fact that petitioner No.1 was harassed in connection with the demand of dowry, she was turned out of the matrimonial home. Since, she was not able to support herself, she filed a petition under Section 125 of Code of Criminal Procedure (for short 'the Cr.P.C.'), which was allowed by the impugned judgment dated 13.07.2015 allowing maintenance @ Rs. 15,000/- per month to petitioner No.1-wife and @ Rs. 5000/- per month to petitioner No.2 minor daughter, which judgment is under challenge in both the criminal revisions.
(3.)Learned counsel appearing on behalf of the petitionersclaimants submits that the respondent is an able bodied person and is working as Deputy Manager at Manesar Plant, Gurgaon and earning more than Rs. 1,65,000/- per month. Apart from that, he is also owner in possession of four residential houses in Gandhi Nagar, Rohtak and one another house in which the respondent with his family members is residing on the first floor and the ground floor has been rented out, as well as other movable and immovable properties. It is also argued that besides having these immovable properties, he is also having various bank accounts, insurance policies, debit card and credit card, car etc. and living a luxurious life. It is contended that the amount of maintenance that has been assessed is wholly, in adequate.