JASPREET SINGH Vs. SWANEET KUKREJA

JUDGEMENT

(1.) CRL.REV.P.162/2021 has been filed by the husband challenging the Order dtd. 6/3/2021 passed by the learned Additional Sessions Judge-5, South East District, Saket Courts, New Delhi, wherein interim maintenance of Rs.1,25,000.00 was awarded to the wife and minor child (Rs.62,500.00 each) from the date of filing of the petition, i.e. September 2016.

(2.) CRL.REV.P.194/2021 has been filed by the wife challenging Order dtd. 6/3/2021 passed by the learned Additional Sessions Judge-5, South East District, Saket Courts, New Delhi, seeking an enhancement of the interim maintenance that was awarded.

(3.) The facts, in brief, leading up to the filing of both the petitions are as follows: