M H SANTHOSH Vs. SHREYA @ SRIDEVI

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 10.10.2014 impugned at Annexure-E to the petition.

(2.) The petitioner in W.P.No.52250/2014 is the husband while the petitioner in W.P.No.190/2015 is the wife. There is no dispute with regard to the relationship between the parties. The husband has instituted a petition in MC No.2026/2012. In the said petition, the wife has filed an application under section 24 of the Hindu Marriage Act to direct the husband to pay maintenance of Rs.35,000/- per month towards herself and towards the litigation expenses. The Court below after considering the rival contentions has directed that a sum of Rs.15,000/- per month be paid towards the maintenance. The husband is assailing the quantum of maintenance that has been granted by the Court below in W.P.No.52250/2014, while the wife in her petition in W.P.No.190/2015 is seeking enhancement of the quantum of maintenance. Since in that regard the common issues arise for consideration, the petitions are taken up together.

(3.) Heard the learned counsel appearing for the parties and perused the petition papers.