JAYRAM Vs. BHAGYASHREE

JUDGEMENT

(1.) Both the revision applications are arising out of same Judgment and, therefore, they are proposed to be disposed of by this common Judgment.

(2.) Criminal Revision Application No.196 of 2018 has been filed by original respondent husband whereas Criminal Revision Application No.197 of 2018 has been filed by the original petitioner wife. Both are challenging the Judgment and order passed in Petition-E No.150 of 2017 by learned Judge of the Family Court, Latur on 08-05-2018, whereby the application filed by the wife for getting maintenance under Section 125 of Code of Criminal Procedure came to be partly allowed. Maintenance @ of Rs.9,000/- per month has been granted to the wife from the date of the petition. The husband has challenged it on the ground that it is excessive as well as on the point of entitlement of the wife to get maintenance ; whereas, the wife is seeking enhancement in the said amount of maintenance. Application No.3754 of 2019 has been filed by the wife for withdrawal of amount of Rs.51,000/- which has been deposited by the husband towards arrears of maintenance. (Hereinafter the parties are referred to as 'wife' and 'husband').

(3.) It is not in dispute that the wife and husband got married on 26-04-2012 as per Hindu rites at Chintamani Ganesh Mandir Shrinagar, Latur. Their status is still subsisting. They have no issue out of the wedlock. It is further an admitted position that the husband is serving as a teacher in Zilla Parishad School at Shivora Tq. Tumsar Dist. Bhandara. Further it is not in dispute that, after the marriage the wife went to reside at the place of the service of the husband on 06-05-2012.