VENU @ ARCHANA Vs. PRAVIN @ SHANKAR

JUDGEMENT

(1.) Admit.

(2.) Heard finally by consent. Both these revision applications challenge the common judgment and order dated 15th & 17th February, 2014 rendered in Petition No.A.906/2007 seeking dissolution of marriage, which was rejected, and Petition No.E.65/2008 claiming maintenance under Section 125 of the Code of Criminal Procedure ("Cr.P.C." for short), which was allowed by granting maintenance of Rs.2, 000/ to the wife Venu and of Rs.1, 000/ to the child Atish.

(3.) Criminal Revision No.6/2016 has been filed by Venu and Atish, whereas the other Criminal Revision No.7/2016 has been filed by the husband Pravin. Both these revisions, however, challenge only the order of granting maintenance under Section 125 of Cr.P.C., though they seek different reliefs, one relating to enhancement of maintenance and the other to setting aside of the order.