ANITA CHAUDHRY, J. - (1.) For the reasons set out in the application, same is allowed as prayed for and delay of 48 days in filing the revision is condoned. CRR(F) No. 143 of 2014 CRR(F) No. 199 of 2014 1. Two revisions have been filed, one by the husband and the other by the wife against the order passed by the Family Court, Ambala in Petition No. 245 of 2011/2012, decided on 19.05.2014.
(2.) Sangeeta Rani filed a petition under Section 125 Cr.P.C., seeking maintenance for herself and her 1? year old son. She was married to Sanjeev Kumar in November, 2009. The wife got a FIR lodged against the husband. The trial ended in acquittal. The husband has filed a divorce petition on the grounds of desertion and cruelty. There is another petition pending for the custody of the child.
(3.) The wife pleaded that husband was a LIC Agent and was earning Rs. 40,000/- per month and had movable and immovable property and she was unable to maintain herself.;