- (1.) Both the aforesaid criminal revisions arise out of the same judgment and order dated 23.8.2014 passed by Additional Principal Judge Family Court, Lucknow in Criminal Case No.677/05 whereby the application under Section 125 Cr.P.C has been partly allowed.
(2.) The brief facts of the case giving rise to the aforesaid criminal revisions are that one Smt. Reeta Sharma was married to Sri Girish Chandra Sharma in the year 1986 according to Hindu Customs. Sri Girish Chandra Sharma is an employee of Warehousing Corporation. It is said that two children were borne out of the aforesaid wedlock, one of them is Ankit Sharma son and the other is daughter Kumari Naina Sharma. The relations between husband and wife became strained on account of some differences between them and Smt. Reeta Sharma alongwith her children filed an application under Section 125 Cr.P.C. for award of maintenance. It was stated by her that since 2005 Sri Girish Chandra Sharma was not providing any maintenance and his income was about Rs.18,000/- per month. It was further submitted by Smt. Reeta Sharma that she was unable to maintain herself and her children who had been living with her.
(3.) Sri Girish Chandra Sharma filed his objection and stated that he was forced to live separately on account of the behavior of his wife Smt. Reeta Sharma. It was further stated by him that the entire expenses of education etc. of his children were borne by him. His wife Smt. Reeta Sharma lives in his house, which is situated in Indra Nagar, Lucknow. A portion of the said house was also let out to tenants and the rental income was being utilized by Smt. Reeta Sharma. It was also stated that Smt. Reeta Sharma was an income tax payee and she did not require any amount of maintenance.;