DHIRENDER KUMAR Vs. BALA

JUDGEMENT

(1.) The present revision petitions are directed against the judgment dtd. 19/11/2018 passed by Ms. Sarita Birbal, Judge, Family Court: East District, Karkardooma Courts, Delhi in CC No. 201/2017 titled 'Bala and Ors. v. Dhirendra Kumar', whereby in a petition under Sec. 125 of CrPC, filed on behalf of Smt. Bala and Master Himanshu (petitioners in CRL.REV.P. 643/2019) seeking maintenance, Sh. Dhirender (petitioner in CRL.REV.P. 231/2019) was directed to pay maintenance in the sum of Rs. 25,000.00 per month to Smt. Bala with effect from 1/12/2018 and Rs. 20,000.00 per month to Master Himanshu with effect from 1/12/2018 till he attains majority.

(2.) By CRL.REV.P. 643/2019, the petitioners Smt. Bala and Master Himanshu (hereinafter referred to as 'wife and minor son') seek enhancement of the interim maintenance passed by the learned Judge, Family Court, East District, Karkardooma Courts, Delhi vide order dtd. 19/11/2018. Learned counsel on behalf of wife, in the alternative prays that maintenance awarded by the impugned order should be from the date of application instead of being prospectively from 1/12/2018.

(3.) The case on behalf of petitioners in CRL.REV.P. 643/2019, as argued before the learned Family Court is as under: