(1.) Since the issues raised in both the captioned applications are interrelated and the challenge is also to a selfsame judgment and order passed by the learned 6th Additional Sessions Judge, Jamkhambhaliya (District: Jamnagar), those were heard analogously and are being disposed of by this common order.
(2.) The prayer as sought for in Criminal Misc. Application No.5027 of 2015 is to quash and set aside the two order dtd. 6/8/2015 passed in Criminal Revision Application No.24 of 2014, whereby the application filed by the respondent-wife came to be allowed and the amount of maintenance awarded vide order dtd. 21/7/2014 has been enhanced from Rs.2500.00 to Rs.7500.00 as also the order of an even date, dtd. 6/8/2015 passed in Criminal Revision Application No.02 of 2015, whereby the application filed by the applicant-husband, challenging the legality and validity of the order dtd. 21/7/2014 has been rejected.
(3.) The prayer as sought for in Criminal Misc. Application No.6002 of 2015 is to quash the very same order dtd. 6/8/2015 as being unjust, improper, arbitrary and on a lower side so far as the quantum of maintenance awarded is concerned. In short, the said application has been filed for enhancement of the maintenance amount.
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