NITIN SHARMA Vs. SUNITA SHARMA

JUDGEMENT

(1.) Vide above captioned first petition, petitioner/husband is seeking quashing of order dated 16.07.2020 passed by the learned Principal Judge, Family Court, Dawarka, vide which amount of interim maintenance has been enhanced to Rs.22,000/- against the order dated 17.09.2019 passed by the learned trial court, whereby he has been directed to pay maintenance of Rs.10,000/- p.m. to respondent/ wife.

(2.) Vide above captioned second petition, petitioner/wife is seeking modification of the order dated 16.07.2020 passed by the learned Principal Judge, Family Court, Dwarka, vide which interim maintenance amount of Rs.10,000/- per month awarded by the trial court has been enhanced to Rs.22,000/- while claiming it to be on the lower side.

(3.) The subject matter of dispute in these petitions is essentially a matrimonial dispute. Since the orders impugned in both the petitions are common, therefore, with the consent of learned counsel for the parties these petitions have been heard together and are being disposed of by this common judgment.