DHEERA N.G. Vs. SIMEESH S.

JUDGEMENT

(1.) The prayers in the O.P.Crl. No.281/2020 filed under Article 227 of the Constitution of India are as follows :

(2.) Heard Sri.K.M.Firoz, learned counsel appearing for the petitioner (wife) in O.P.(Crl.)No.281/2020, Sri.P.J.Radhakrishnan, learned counsel appearing for the petitioner (husband) in O.P.(Crl.) No.335/2020, Sri.Ajay Kumar, learned Standing counsel for the Employee State Insurance appearing for additional Respondent in O.P.(Crl.) No.281/2020 and Sri.Santhosh Peter, learned Public Prosecutor appearing for the respondent-State of Kerala in both the cases.

(3.) The wife and the husband have both challenged the interim order of maintenance granted by the Family Court, Ernakulam in M.C. No.183/2018. The wife would contend that the interim maintenance granted to her only at the rate of Rs.2,500/- per month is on the lower side and should be increased, whereas the husband would contend that the interim maintenance ordered against him is on the higher side and should be reduced. Certain other contentions are also been raised by the wife in O.P.(Crl.) No.281/2020. However, those aspects may not be strictly relevant and germane for the disposal of the present petition.