GAURAV MEHTA Vs. ANAMIKA CHOPRA

JUDGEMENT

(1.) The criminal revision no.4152 of 2023 has been filed by the revisionist against the order dtd. 1/7/2023 passed by Additional Principal Judge, Family Court, Gautam Buddh Nagar in Criminal Misc. Application No.- 167 of 2020 (Anamika Chopra Vs. Gaurav Mehta) filed under Sec. 125 Cr.P.C. by which learned Family Court has granted Rs.25,000.00 per month as interim maintenance to the respondent-wife.

(2.) The criminal revision no.4452 of 2023 has been filed by the revisionist-wife against the order dtd. 1/7/2023 passed in Criminal Misc. Application No. 167 of 2020 (Anamika Chopra Vs. Gaurav Mehta) for enhancement of interim maintenance granted by the learned Family Court.

(3.) Since both the aforesaid criminal revisions have been filed against the same impugned order dtd. 1/7/2023 passed by learned Additional Principal Judge, Family Court, Gautam Buddh Nagar, the same are being decided by common judgement. Criminal Revision No.4152 of 2023 is leading criminal revision.