PRAVIN KUMAR JAIN Vs. ANJU JAIN

JUDGEMENT

(1.) Both the appeals arise out of the same impugned judgment dtd. 16/8/2018. Via the impugned judgment, the learned Principal Judge, Family Courts, Tis Hazari Courts, Delhi ('Family Court') disposed of an application filed by Mrs Anju Jain ('Wife') under Ss. 24 and 26 of Hindu Marriage Act, 1956 ('HMA') seeking enhancement of interim maintenance granted earlier.

(2.) MAT.APP.(F.C.) 226/2018, has been filed by Mr Parvin Kumar Jain ('Husband') seeking setting aside of the impugned judgment, whereas MAT.APP. (F.C.) 120/2019, has been filed by the Wife seeking enhancement of the interim maintenance granted by the Family Court.

(3.) The Family Court, vide the impugned judgment, directed the Husband to pay the following amounts:-