Mahesh Chandra Sharma, J. - (1.) Girish Khandelwal, Advocate has put in appearance for the respondent, hence the service upon him is complete.
(2.) With the consent of learned counsel for the parties, the arguments have been heard and revision petition is being decided finally at this stage.
(3.) This criminal revision petition has been filed by the petitioners against the order dated 26.11.2014 passed by Judge, Family Court, Kota in Case No. 918/2012, whereby he partly allowed the application filed by the petitioners under Section 127 CrPC and enhanced the meager amount of maintenance from Rs.1500/- per month to Rs.3500/- per month to petitioner no.1 and from Rs. 1000/- per month to Rs.2500/- per month to petitioner no.2.;