PURNIMA Vs. ANUBHAV MEHROTRA

JUDGEMENT

(1.) THESE two revisions have been filed under section 397/401 Cr.P.C. against the judgement and order dated 9.11.2012 passed by learned Principal Judge, Family Court, Allahabad in Maintenance Case No. 834 of 2011 (Smt. Purnima Vs. Anubhav Mehrotra) whereby the Principal Judge, Family Court, Allahabad partly allowed the application of applicant Smt. Purnima moved under section 125 Cr.P.C. and has ordered opposite party -Anubhav Mehrotra to pay monthly maintenance allowance of Rs.21,500/ - to her, which shall be payable on 15th date of every month.

(2.) BEING aggrieved by the aforesaid judgement and order passed by learned Principal Judge, Family Court, Allahabad the aforesaid applicant Smt. Purnima has filed above Criminal Revision No. 3877 of 2012 (Smt. Purnima Vs. Anubhav Mehrotra) and has prayed for enhancement of said maintenance allowance to Rs. 35,000/ - per month while the opposite party of maintenance case husband Anubhav Mehrotra has filed Criminal Revision No. 301 of 2013 (Anubhav Mehrotra Vs. State of U.P. and another) challenging the legality of the aforesaid judgement and order dated 9.11.2012 passed by learned Principal Judge, Family Court, Allahabad and has prayed to set aside/quash the said judgement and order dated 9.11.2012.

(3.) BOTH the revisions have been filed against the same judgement and order dated 9.11.2012 passed by learned Principal Judge, Family Court, Allahabad, therefore, they are being decided by a common Judgement.