MAMTA Vs. MANISH

JUDGEMENT

(1.) Since both criminal revisions have been preferred under Sec. 19(4) of the Family Courts Act, against the order dtd. 25/5/2019 passed in Miscellaneous Criminal Case No. 620/2014 by the learned First Additional Principal Judge, Family Court, Indore (M.P.), both the Criminal Revisions are being heard and decided by this common order analogously.

(2.) In this case, the learned Family Court has prima-facie examined the pleadings as well as the evidence came on record and decided the application of petitioner-Mamta @ Dimple and adjudicated that she is entitled to get Rs.15,000.00 per month as maintenance from her husband namely-Manish. Further, the wife-Mamta @ Dimple will be addressed as petitioner while husband-Manish will be addressed as respondent in the following paragraphs of this order.

(3.) The Criminal Revision No. 4004/2019 has been filed by Mamta @ Dimple/petitioner for enhancement of maintenance amount from Rs.15,000.00 to Rs.30,000.00 as the maintenance awarded by the learned trial Court, on the ground that the same is on the lower side as compared to the income of the husband and maintenance amount be granted from the date of filing of the application under Sec. 127 of Cr.P.C. While the Criminal Revision No. 3357/2019 has been filed by Manish/respondent being dissatisfied with the amount of maintenance as on higher side and set aside the impugned order.