(1.) The first captioned petition has been preferred by petitioner-Pooja seeking setting aside of order dated 17.12.2019 passed by the learned Sessions Judge, whereby she has been awarded interim maintenance @Rs.7,500/- per month, while claiming it to be on lower side.
(2.) In the second petition, revisionist- Sanjay Chopra is seeking setting aside of order dated 17.12.2019 vide which he has been directed to pay interim maintenance @Rs.7,500/- per month to his wife- Pooja.
(3.) The basis of these petitions is a matrimonial discord between Pooja/wife and Sanjay Chopra/husband which has resulted into various complaints and litigations between the parties. What has made parties reach this Court is the order dated 18.05.2018 vide which application for interim maintenance filed by the wife was dismissed by the learned Metropolitan Magistrate. Aggrieved against the said order, wife preferred an appeal and the learned court of Sessions while allowing the said appeal vide order dated 17.12.2019, directed husband to pay Rs.7,500/- per month towards maintenance to wife and the said order is impugned in these petitions by both the parties.