NIYAZ MOHAMMAD ANSARI Vs. KANEEZA BEGUM AND ANOTHER

JUDGEMENT

(1.) The present revision is preferred by the husband of the respondent No.1 while the father of respondent No.2 being aggrieved by the order dated 25.11.2010 passed by the Principal Judge, Family Court, Rewa in Misc. Criminal Case No.210/2008 whereby the application of the respondents herein filed under Section 127 Cr.P.C. was allowed in part and the earlier awarded sum of maintenance has been further enhanced in continuation of the order dated 13.6.2007 passed in Misc.Cr.Case No.97/2006 by the Family Court, Rewa whereby the applicant was directed to pay the maintenance of Rs.1000/- per month to the respondent No.1 while Rs.500/- per month to the respondent No.2 which has been now enhanced from such sum to Rs.1300/- per month and Rs.700/- per month respectively to such respondents.

(2.) For the reasons stated in common order passed today in the connected Criminal Revision No.78/2011 (Kanija Begum and another vs. Niyaz Mohammad Ansari) this revision is hereby dismissed. Let a copy of the final order passed in such other revision be also kept with this revision.