PRAMOD KUMAR PANDEY Vs. SMT. GAYATRI PANDE (MUNNI)

JUDGEMENT

(1.) Since, the common questions of facts and law are involved in both these revisions, hence both these revisions are being taken up together and decided by this common judgment. However, in order to maintain the clarity, the facts of Criminal Revision No.135 of 2016 have been taken into consideration.

(2.) Criminal Revision No. 135 of 2016 has been preferred by the husband-Pramod Kumar Pandey against the order dated 13.04.2016, rendered by learned Judge, Family Court, Nainital Camp Court Haldwani, in Misc. Criminal Case No. 228 of 2013.

(3.) Criminal Revision No. 171 of 2016 has been filed by the wife-Smt. Gayatri Pandey seeking enhancement of the amount of maintenance.