RANJINI VANKULPATI AND OTHER Vs. VANKULAPATI VINAY

JUDGEMENT

(1.) Both these Writ Petitions are being disposed of by this common order.

(2.) The petitioner/wife Smt. Ranjini Vankulpati and the respondent/husband Sri. Vankulpati Vinay have filed these two cross writ petitions under Article 226 and 227 of the Constitution of India being aggrieved by the order dated 7.11.2016 passed by the learned Principal Judge, Family Court, Bangalore, in M.C.No.3391/2014 directing payment of interim maintenance of Rs. 40,000/- per month to be paid by the respondent/husband to the petitioner/wife and for a minor daughter, who was born out of said wedlock on 9.9.2008.

(3.) Besides the said sum, a sum of Rs. 25,000/- as litigation expenses and Rs. 5,000/- towards conveyance expenses was directed to be paid by the respondent/husband to the wife.