SHALINI Vs. ANAND

JUDGEMENT

(1.) These petitions are filed challenging the order dtd. 12/9/2018 passed in Crl.Misc.No.499/2016 by the Principal Judge, Family Court, Vijayapura. These petitions arising out of a common order. Hence, the matters are taken together for disposal.

(2.) The petitioner-wife has filed RPFC No.200097/2019 seeking enhancement of maintenance amount, whereas the petitioner-husband filed RPFC No.200105/2018 seeking reduction of maintenance amount, awarded to the respondentwife.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court. The petitioner is the wife and respondent is the husband.