YARRISWAMY Vs. ANANDESHWARI

JUDGEMENT

(1.) The petitioner in RPFC: 100176/2014 has called in question the impugned order of dismissal passed by the Principal Judge, Family Court, Bellary in Crl. Mis. No. 273/2013 dated 30.8.2014, filed u/s. 125 of Cr.P.C. seeking enhancement of maintenance granted earlier in Crl. Misc. No. 313/2006.

(2.) The respondent - husband in RPFC: 100153/2014 has challenged the order passed by the same court in Crl. Misc. No. 66/2014 filed by him u/s. 127 of Cr.P.C. seeking reduction of maintenance already awarded to the wife in Crl. Misc. 313/2006.

(3.) As both the petitions were dismissed, the petitioners are before this court in the above said petitions. The trial Court has clubbed both Crl. MC No. 273/2013 and 66/2014 and a common order has been passed.