FARJANA KHANAM Vs. ASADULLAH KHAN

JUDGEMENT

(1.) These two revision petitions have been filed against the common order dated 30.01.2015, by which the trial Court awarded maintenance at the rate of Rs. 10,000/ - per month in favour of the wife and at the rate of Rs. 5,000/ - in favour of the daughter.

(2.) Criminal Revision No.968/2015 has been filed by the wife to the effect that the trial Court has committed an error in awarding maintenance from the date of the order, however, maintenance is to be awarded from the date of filing of the application.

(3.) Criminal Revision No.2403/2015 has been filed by the husband questioning the award of maintenance on the ground that no opportunity of hearing was provided to him to defend the case and order of award of maintenance is arbitrary and illegal.