PARESH RAMESHCHANDRA SHASTRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the judgment and order dtd. 17/04/2023 in CR.MA No.1273 of 2015 passed by the learned Family Court, Ahmedabad has given rise to the present revision applications, both the revisions are heard and decided together. With the consent of learned Advocates appearing for the respective parties, the main matter/s are taken up for hearing.

(2.) CR.RA No.1629 of 2023 is filed by wife - Mauna Paresh Shastri and CR.RA no.1159 of 2023 is filed by the husband - Paresh Rameshchandra Shastri assailing impugned judgment and order. For the sake of brevity and convenience, the parties are referred to as per their original status before the learned Court below i.e. wife and husband.

(3.) The wife filed maintenance application being CR.MA No.1273 of 2015 under Sec. 125 of the Code of Criminal Procedure (for short 'the Code') before the learned Family Court wherein by an order dtd. 27/04/2023, the learned Family Court was pleased to partly allow the said application and directed the husband to pay Rs.10,000.00 per month towards maintenance from 21/05/2015 i.e. from the date of filing of the petition and ordered to pay cost of Rs.2,000.00. This order is called to challenge by both the parties.