POONAM DEVI Vs. NARENDRA KUMAR

JUDGEMENT

(1.) These are two Criminal Revisions against the judgment and order dtd. 6/3/2012 passed by the Principal Judge, Family Court, Lucknow, by which Criminal Misc. Case No.760 of 2004, Smt. Poonam Devi vs. Narendra Kumar, filed under Sec. 125 Cr.P.C. by Smt. Poonam Devi (wife/revisionist) has been allowed.

(2.) Smt. Poonam Devi has filed the Criminal Revision No. 136 of 2012 inter alia praying for enhancement of the maintenance allowance @ Rs.5000.00 per month from the date of filing of the application under Sec. 125 Cr.P.C. i.e. 2/8/2004 and has also prayed for awarding the cost of Rs.15,000.00 lump sum, whereas Criminal Revision No. 176 of 2012 has been filed by Shri Narendra Kumar, who is the husband of Smt. Poonam Devi, praying for setting aside the order dtd. 6/3/2012 passed by the learned Principal Judge, Family Court, Lucknow in Case No. 760 of 2004.

(3.) Since both the criminal revisions arise out of the common factual matrix and law as well as the common judgment, therefore, these two criminal revisions are being decided by the common judgment and order.