RISHIKESH SINGH Vs. KIRAN GAUTAM

JUDGEMENT

(1.) In both these criminal revisions, common question of law and fact is involved, as such, they are heard analogously and stand disposed of by this common order.

(2.) The essential facts required to be noticed for judging the correctness of the impugned order are as under:-

(3.) Questioning the legality and validity of the impugned order of Family Court, applicant/husband has filed criminal revision No. 399/2008 for setting aside the order granting maintenance, whereas, nonapplicant/ wife has filed criminal revision No. 420/2008 seeking enhancement of the maintenance allowance. Both the criminal revisions have been clubbed together and heard analogously.