PURSHOTTAM BAWASKAR Vs. YOGITA @ VAISHALI

JUDGEMENT

(1.) All the above three Criminal Revisions are being disposed of by this common order as the same have been filed by the husband and his first and second wives challenging the order in respect of maintenance amount passed by the Family Court.

(2.) Criminal Revision No.465/2017 has been filed by the petitioner/husband Purshottam Bawaskar against the order dated 2.2.2017 passed by the Principal Judge, Family Court, District Burhanpur in M.J.C.No.85/2016 whereby the Family Court has allowed an application under Section 125 of the Cr.P.C. filed by first wife Smt. Yogita @ Vaishali and granted Rs.8000/- per month as maintenance amount to her from the date of the application. The petitioner husband is seeking for reduction of said amount of maintenance.

(3.) Criminal Revision No.936/2017 has been filed by the wife Smt. Yogita @ Vaishali against husband Pushottam Bavaskar for enhancement of the maintenance amount as granted by the Family Court by the above mentioned order from Rs.8000/- to Rs.15,000/- per month.