TEJINDER SINGH DHINDSA, J. - (1.) THIS order shall dispose of CRR (F) No.62 of 2014 titled as Mohit Thakkar Vs. Priyanka Thakkar and another and CRR (F) No.73 of 2014 titled as Priyanka Thakkar and another Vs. Mohit Thakkar as both these revision petitions arise out of order dated 30.01.2014 passed by the District Judge Family Court, Gurgaon while deciding petition under Section 125 Cr.P.C.
(2.) A petition under Section 125 Cr.P.C. was instituted by the wife, namely, Priyanka Thakkar against her husband, Mohit Thakkar seeking maintenance for herself as also the minor daughter, namely, Pujita. Vide order dated 30.01.2014, the Family Court, Gurgaon has dismissed the petition of the wife and has granted maintenance of Rs.4000/ - per month in favour of the minor child from the date of filing of the petition i.e. 08.10.2012.
(3.) CRR (F) No.73 of 2014 has been filed assailing the order dated 30.01.2014 passed by the Family Court, Gurgaon to the extent of denial of maintenance to the wife, namely, Priyanka and seeks enhancement of maintenance that has been granted in favour of the minor daughter. CRR (F) No.62 of 2014 has been filed by the husband, namely, Mohit Thakkar raising a challenge to the maintenance of Rs.4000/ - that has been granted in favour of Pujita, minor daughter. Facts which are not in dispute are that marriage between Priyanka and Mohit Thakkar i.e. the parties herein was solemnized at Gurgaon on 16.02.2010 as per Hindu rites and ceremonies. Out of wedlock, a daughter, namely, Pujita was born on 20.02.2011. Wife and minor daughter are staying separately i.e. at the parental home of Priyanka since 2012. Allegations raised by the wife are with regard to harassment and assault at the hands of her husband and other members of the in laws in connection with demand of dowry.;