RAVI KUMAR BAJPAI S/O SHRI RAJENDRA BAJPAI AND ANOTHER Vs. SMT. RENU AWASHTY BAJPAI W/O SHRI RAVI KUMAR BAJPAI

JUDGEMENT

(1.) Both the revision arises out of order dated 05.08.2016 passed by 2nd ASJ, Hoshangabad, in criminal appeal No. 267/2015 the revisions involve the same facts and law. Therefore, both the revisions are heard analogously and are decide by this common order.

(2.) Revision No. 2320/2016 under Section 19(4) of the Family Court Act, 1984 read with Section 397/401 of Cr.P.C. has been filed by the petitioner-Pavi Kumar Bajpai and Rejendra Bajpai, the husband and father-in-law of respondent/complainant to set aside the order dated 05.08.2016 passed by 2nd A.S.J. Hoshangabad in Criminal Appeal No. 267/2015 wherein the order dated 20.11.2015 passed under Section 12 of the Domestic Violence Act by the learned J.M.F.C., Hoshangabad in Criminal Case No. 59/2010 has been affirmed. The learned J.M.F.C. has allowed the respondent Rs. 10,000/- per month as maintenance and also directed the petitioner to pay the price of the ornaments and articles as per Ex. P-1 and P/2 documents.

(3.) The complainant/wife has filed Criminal Revision 2803/2016 under Section 401 read with 397 of the Cr.P.C., claiming enhancement of the maintenance amount granted to her, she claimed to set aside order dated 05.08.2016, passed by 2nd A.S.J., Hoshangabad in Criminal Appeal No. 03/2016 and request for setting aside the order wherein the claim of the complainant/wife for enhancement of maintenance has been dismissed.