SUJATHA JAYARAM D S Vs. JAYARAMAIAH V G

JUDGEMENT

(1.) These two petitions filed under Sec. 397 r/w 401 Cr.P.C are arising out of the impugned order dtd. 22/11/2022, passed by the 72nd Addl. City Civil and Sessions Judge, at Mayo Hall, Bengaluru, whereby the order dtd. 7/1/2022 passed by the trial Court in Crl.Misc.No.267/2018 came to be modified, enhancing the maintenance granted to the petitioner/wife from Rs.8000.00 to Rs.25,000.00 p.m., pending disposal of the petition.

(2.) For the sake of convenience, the parties are referred to by their rank before the trial Court.

(3.) Petitioner filed a petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, seeking several reliefs including maintenance at the rate of Rs.1,00,000.00 p.m. She also moved an application for interim maintenance. Respondent resisted the same. Vide order dtd. 7/1/2022, the trial Court granted interim maintenance at the rate of Rs.8,000.00 p.m. Petitioner challenged the same before the Sessions Court in Crl.A.No.25021/2022. Vide the impugned Judgment and order, the Sessions Court enhanced the interim maintenance to Rs.25,000.00 p.m. which is being challenged by both petitioner and respondent in these two petitions.