SHRAWAN Vs. ANKITA SHRAWAN BANASURE

JUDGEMENT

(1.) Heard.

(2.) The petitioner in W.P.No. 204/2023 is the husband and respondent is the wife. In W.P.No. 468/2023 the petitioner is the wife while the respondent is the husband. Both of them are aggrieved by the orders dtd. 10/2/2023 passed by the learned Additional Sessions Judge, Wardha in PWDVA Appeal No.02/2021. The learned Sessions Court in the Appeal filed by the wife u/s 29 of the Protection of Women from Domestic Violence Act, 2005 Act, has enhanced the amount of interim maintenance from Rs.6000.00 to Rs.15,000.00.

(3.) The learned counsel for the husband submits that both the Courts failed to consider the law laid down by the Hon'ble Supreme Court, in the case of Rajnesh vs. Neha, reported in (2021) 2 SCC 3241. The Hon'ble Apex Court in the final directions, has held as under :-