K. R. RAJA Vs. R. SUDHA

JUDGEMENT

(1.) As against the order dtd. 21/1/2020 passed in M.C. No. 224 of 2018 on the file of the learned IV Additional Judge, Family Court, Chennai, both these Criminal Revisions are filed. While Criminal Revision No. 332 of 2020 was filed by the husband seeking to set aside the order dtd. 21/1/2020, the wife and the children together have filed Criminal Revision No. 419 of 2020 seeking to enhance the maintenance amount awarded by the learned IV Additional Judge, Family Court, Chennai.

(2.) As the issues involved in both the Criminal Revisions are one and the same, they are taken up for hearing together for disposal.

(3.) For the sake of convenience, the parties are referred to as per their litigative status in M.C. No. 224 of 2018 as Petitioners and Respondent respectively.