- (1.) Both these revisions, arising out of the same impugned judgment, were connected and both are being hereby decided by this common judgment.
(2.) Criminal Revision No. 1104 of 2012 has been filed by Lekhraj Maithil against the order dated 13.3.2012 passed by Additional Principal Judge, Family Court, District Kanpur Nagar, in Case No. 74 of 2011 whereby the learned Judge Family Court has rejected the application moved by the revisionist under section 127 Cr.P.C. before the Family Court, for setting aside the order of maintenance granted in favour of respondents Smt. Vijaya Maithil and Km. Pragya alias Dolly, wife and minor daughter of the revisionist, respectively.
(3.) Criminal Revision No. 1516 of 2012 has been filed by Km. Himani @ Anjali, the major daughter of the revisionist against the same order dated 13.3.2012 passed by Additional Principal Judge, Family Court, District Kanpur Nagar, in Case No. 74 of 2011, Lekhraj Maithil Vs. Smt. Vijaya Maithil and others, whereby the learned Family Judge while partly allowing the application filed by the revisionist under section 127 Cr.P.C., set aside the order of maintenance passed in favour of major daughter Km. Himani.;