ANUSHA M. Vs. K.C. RAMESH AND ORS.

JUDGEMENT

(1.) Parties to these petitions are the married couple, married on 4/6/2015 as per customs.

(2.) The wife has filed Crl.R.P.No.609/2017 aggrieved by the order of the lower Appellate Court whereby the interim order of maintenance passed by the Trial Court was set aside. The matter was remanded to reconsider the application filed by her for interim relief. A further direction was given in the remand order that the husband shall pay maintenance of Rs.8,000.00 per month to the wife and child till further orders passed by the Magistrate.

(3.) The husband has preferred Crl.R.P.No.640/17 aggrieved by the direction issued by the lower Appellate Court to pay maintenance of Rs.8,000.00 per month, as excessive.