RADHIKA Vs. LAKSHYA KUMAR

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. 14/5/2024 passed in Criminal Appeal Nos.372/2023 and 15/2024 by the learned Additional Sessions Judge, District Indore. Hence, they are heard analogously and are being decided by this common order.

(3.) Being disgruntled by the judgment dtd. 14/5/2024 passed in Criminal Appeal No.372/2023 by the learned ASJ, Indore, the Criminal Revision No.3528/2024 has been filed by petitioner Radhika for setting aside the impugned order and requested that order dtd. 24/11/2023 passed in MJC R No. 1416/2023 be altered or modified to the extent of her request for interim maintenance of Rs.45,000.00 filed under Sec. 23 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "D.V. Act"), while the Criminal Revision No. 3994/2024 has been filed by respondent/husband-Lakshya Soni to set aside the impugned order with alternative request that the amount of interim maintenance granted, be decreased. Further, the wife-Radhika will be addressed as petitioner while husband -Lakshya will be addressed as respondent.