MUSHTAQ NAYAK BANGALORE Vs. SALMA PRAVEEN MYSORE

JUDGEMENT

(1.) Both these petitions under the provision of Section 19(4) of Family Courts Act are directed against the order dated 30.9.2009 in C.Misc.308/02 on the file of Judge, Family Court, Mysore.

(2.) RPFC.60/09 is by the husband questioning the direction in the impugned order to pay maintenance to his wife-Dr.Salma Parveen.

(3.) RPFC.15/10 is by the wife seeking enhancement of maintenance ordered. Necessarily both the petitions are clubbed and taken up for final disposal.