ASHOK Vs. ASHWINI DIVORCEE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of both the parties.

(2.) The Criminal Revision Application No.243 of 2017 is filed by the husband challenging the enhancement in maintenance by learned Judge, Family Court, Nanded in Petition No.E-93 of 2014 and Miscellaneous Criminal Application No.07 of 2015 dated 11-08-2017, whereas the Writ Petition No.1597 of 2017 is filed by the wife also to challenge the same order for maintenance in respect of the daughter whose maintenance has been enhanced till the attainment of her majority only. Hereinafter the parties are addressed as husband, wife and daughter.

(3.) The brief facts giving rise to the present litigation are that :-