AFRIN BEE Vs. MOHAMMAD SHADAB

JUDGEMENT

(1.) With consent, heard finally.

(2.) This order shall govern the disposal of these criminal revisions as they are arisen out of the same order dtd. 16/2/2024 passed in Miscellaneous Judicial Case No. 120/2022 by the learned Principal Judge, Family Court, District- Ratlam. Hence, they are heard analogously and are being decided by this common order.

(3.) Being disgruntled by the judgment dtd. 16/2/2024, passed in M.J.C. No.120/2022, by learned Principal Judge, Family Court, District-Ratlam, the Criminal Revision No. 885/2024 has been filed by petitioner Afrin Bee W/o Mohammad Shadab Mansoori for enhancing the maintenance amount from Rs.12,000.00 to Rs.20,000.00, while the Criminal Revision No. 919/2024 has been filed by respondent/Mohammad Shadab to set aside the order of maintenance. Further, for the sake of convenience, the wife- Afrin Bee W/o Mohammad Shadab Mansoori will be addressed as petitioner and husband-Mohammad Shadab will be addressed as respondent.