D.K.SINHA, J. - (1.) HEARD the parties.
(2.) BOTH the criminal revisions have arisen out of common order passed in M.P. Case No. 15 of 2002, by learned Principal Judge, Family Court, Bokaro, on 8.2.2006 which is impugned, whereby and whereunder, learned Principal Judge by allowing a proceeding under Section 125 of Code of Criminal Procedure directed the husband Tulsi Mahto to pay a sum of Rs. 1,000/ - per month to Gunjari Devi from the date of the impugned order as her maintenance allowance, with default stipulation. Petitioner Gunjari Devi of Cr. Revision No. 405 of 2006 was aggrieved of the order impugned on the ground that amount awarded to her by learned Principal Judge, Family Court, Bokaro was inadequate as against the demand of Rs. 3,000/ - per month and hence she preferred criminal revision.
(3.) ON the other hand, petitioner Tulsi Mahto of Cr. Revision No. 173 of 2006 was aggrieved of the order impugned on the ground that Gunjari Devi was an imposter and was never his married wife.;