PRATIMA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned counsel for opposite party no. 2 and learned AGA for the State.

(2.) Criminal Revision No. 2921 of 2018 has been preferred against the order dtd. 18/4/2016 passed by the learned Principal Judge, Family Court, Mirzapur in Miscellaneous Case No. 220 of 2014 (Pratima Singh Vs. Pankaj Singh @ Dablu Singh), under Sec. 125 Cr.P.C, Police Station Kachhawan, District Mirzapur, whereby the learned court has rejected the prayer of revisionist for grant of maintenance of Rs.8000.00 per month from opposite party no. 2 and has granted monthly maintenance of Rs.2000.00 per month from the date of order.

(3.) Criminal Revision No. 2922 of 2018 has been preferred against the order dtd. 18/4/2016 passed by the learned Principal Judge, Family Court, Mirzapur in Miscellaneous Case No. 220 of 2014 (Pratima Singh Vs. Pankaj Singh @ Dablu Singh), under Sec. 125 Cr.P.C, Police Station Kachhawan, District Mirzapur, whereby, the learned trial court has allowed the maintenance of Rs.2000.00 per month to the opposite party no. 2 from the date of order.