SHISHIR PRAKASH SHARMA Vs. ARPITA SHARMA

JUDGEMENT

(1.) Applicant has filed Criminal Revision No. 3769/2023 challenging order dtd. 24/6/2023 passed in Case No. MJCR 106/2018, by Principal Judge, Family Court, Narmadapuram (M.P.). By impugned order, maintenance of Rs.12,000.00 was awarded in favour of non applicant No.1 i.e. wife and Rs.8000.00 in favour of non-applicant No.2 i.e. son.

(2.) Non-applicants have also filed Criminal Revision No. 3375/2023 against same order for enhancement of compensation amount. Prayer is made to enhance the amount to Rs.50,000.00 per month as maintenance.

(3.) Both the criminal revisions are filed against same impugned order, therefore, matters are taken up for analogous hearing and heard together. Husband is referred as 'applicant' and wife and son are referred as 'non2 applicant No.1 and non-applicant No.2' in the order.