SANJEEV KHUGSHAL Vs. PARUL KHUGSHAL @ PRANEETA

JUDGEMENT

(1.) Both these revisions arise from common judgment dated 21.02.2017 passed in Criminal Case No. 332 of 2010, Smt. Parul Khugshal and Another Vs. Shri Sanjeev Khugshal by the court of Principal Judge, Family Court, Dehradun (hereinafter referred to as 'the case ').

(2.) By the impugned judgment and order, Sanjeev Khugshal has been directed to pay Rs.7000/- per month to Smt. Parul and Rs.5000/- per month to her daughter, as maintenance. Sanjeev Khugshal preferred Criminal Revision No. 68 of 2017 against the impugned judgment and order and Smt. Parul and Mansi challenged the order for enhancement of the maintenance amounting to the tune of Rs.30,000/- per month.

(3.) Since, both the revisions arise from a common judgment, they are decided together by this judgment.