Ram Surat Ram, J. - (1.) Heard Sri Rajeev Lochan Shukla, along with Sri Satish Chandra Sinha, for Mohd. Zamal Rushdi and Sri Indra Mani Tripathi, for Smt. Nudra Parveen in aforementioned revisions and criminal applications under Section 482 Cr.P.C. All the aforementioned cases are between the same parties as such it were consolidated and heard together.
(2.) Smt. Nudra Parveen has filed Criminal Revision No. 2451 of 2014 from the order of Principal Judge, Family Court, Kasganj dated 05.07.2014, passed in Case No. 200 of 2013, under Section 125 CrPC, for enhancement of maintenance to her and her minor children.
(3.) Mohd. Zamal Rushdi has filed Criminal Revision No. 2630 of 2014, from the order of Principal Judge, Family Court, Kasganj dated 05.07.2014, passed in Case No. 200 of 2013, under Section 125 CrPC, granting maintenance of Rs. 5000/- per month to Smt. Nudra Parveen and Rs. 2000/- per month to Mohd Mehtab and Umra, each, minor son and daughter.;