BASAPPA AND ORS. Vs. DYAMAWA AND ORS.

JUDGEMENT

(1.) Both these RPFCs are filed against the judgment and order dated 09.07.2014, in Cri. Misc. No.230/2013, on the file of the Principal Judge Family Court at Gadag, partly allowing the petition filed by the wife under Section 125 of the Code of Criminal Procedure.

(2.) RPFC No.100113/2014 is filed by the husband against the said order of granting maintenance of Rs. 4,000/- p.m. whereas RPFC No.100015/2015 is filed by the wife for enhancement of maintenance.

(3.) The parties are referred to as they are referred to in RPFC No.100015/2015, filed by the wife, for the sake of convenience.