MOHD. MUSTAQ KHAN Vs. RIHANA BANO AND OTHERS

JUDGEMENT

(1.) Both the revisions are filed against the order dated 01.07.2015 passed by the Principal Judge, Family Court, Ashoknagar in Miscellaneous Criminal Case No. 01/2015, therefore, decided by the present common order.

(2.) In Criminal Revision No. 660/2015, the husband applicant has filed the present revision against the grant of maintenance of Rs.4,000/ - each per month to the respondents No. 1, 2 and 3.

(3.) In Criminal Revision No. 1001/2015, the applicants have filed the present revision for enhancement in aforesaid maintenance amount.