SANJAY KUMAR BARANWAL Vs. BHAVNA KUMARI

JUDGEMENT

(1.) Both the appeals arise out of the same impugned order.

(2.) MAT.APP. (F.C.) 87/2019, has been filed by Mr Sanjay Kumar Baranwal ('Husband') seeking setting aside/modification of the impugned order dtd. 29/1/2019, passed by the learned Judge, Family Courts, Dwarka, New Delhi ('Family Court') whereby the application filed by the Mrs Bhavna Kumari ('Wife") under Sec. 24 of Hindu Marriage Act, 1956 ('HMA') was disposed of, directing the Husband to pay a cumulative sum of Rs.66,000.00 per month (Rs.22,000.00 each to the Wife and the two daughters) as pendente lite maintenance, until the disposal of the divorce petition filed by the Husband under Ss. 13(1)(ia) of the HMA.

(3.) MAT.APP. (F.C.) 159/2019, has been filed by the Wife seeking enhancement of the interim maintenance from Rs.66,000.00 per month to a sum of Rs.1,25,000.00 per month.