JAHANARA Vs. MOHD. MUSHARAT

JUDGEMENT

(1.) Both these Misc. Petitions arise out of common order, hence these Misc. Petitions are being disposed of by this common order.

(2.) These Misc. petitions have been filed against the order dated 26.9.2006 by which revision petition has been dismissed and the order dated 18.5.2006 of the trial Court was upheld by which T 50,000.00 maintenance has been awarded to the petitioner Jahanara.

(3.) Heard learned counsel for the parties.