(1.) THESE three petitions arise out of the common set of facts and are being disposed of by this common order.
(2.) CRL . M.C. No. 1586 of 2008 by Sonia Mann seeks to challenge an order dated 12th March 2008 passed by the learned Additional Sessions Judge ('ASJ') disposing of an appeal filed by Respondent No. 2 Gaurav Mann thereby upholding an order dated 7th November 2007 passed by the learned Metropolitan Magistrate ('MM') in Complaint Case No. 79 of 2007 awarding Rs. 10,000/ - per month as interim maintenance to Sonia Mann but modifying it to the extent that it was held to include a sum of Rs. 4,000/ - available to her under Section 24 of the Hindu Marriage Act, 1955 ('HMA').
(3.) CRL . M.C. No. 1840 of 2008 is by Ishwar Singh and Barfo Rani, the father -in -law and mother -in -law respectively of Sonia Mann, challenging the order dated 7th November 2007 in Complaint Case No. 79 of 2007 seeking restoration of possession of the House No. 135/9 village Kishangarh, Mehrauli, New Delhi.