LAWS(KAR)-2023-1-80

NISHA S. KUMAR Vs. SHAILESH KUMAR

Decided On January 12, 2023
Nisha S. Kumar Appellant
V/S
SHAILESH KUMAR Respondents

JUDGEMENT

(1.) Cr.P No.7948/2014 is filed by the wife challenging the order dtd. 22/11/2014 in Crl.MC No.50/2014 passed by the Family Court, Dakshina Kannada, dismissing the application filed by the petitioner under Sec. 91(1) of Cr.PC for summoning of the documents from the Authority concerned.

(2.) Crl.P No.7946/2014 is filed by the wife challenging the order dtd. 7/2/2012 in Crl.RP No.44/2012 passed by the I Additional Civil and Sessions Judge, Dakshina Kannada, Mangaluru, rejecting the revision petition for enhancement of compensation from Rs.20,000.00

(3.) Crl.P No.7947/2014 is filed by the wife challenging the order dtd. 3/8/2012 in Crl.RP No.33/2012 passed by the I Addl. District and Sessions Judge, D.K., Mangalore, reducing the interim maintenance from Rs.20,000.00 to Rs.12,750.00.