ANITA ANAND TAMBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, heard finally with consent of parties.

(2.) These two applications can be conveniently decided together, since they arise out of same order passed by the Judge of the family Court on an application under section 125 of Code of Criminal Procedure.

(3.) Application No. 294 of 2006 is filed by wife Anita for enhancement of the maintenance granted and also for an order that it should be granted from the date of application, while the husband has filed Application No. 31 of 2007 for reduction of the maintenance granted.