NEELAM Vs. RADHESHYAM PATEL

JUDGEMENT

(1.) With consent of the parties, heard finally.

(2.) This order shall govern the disposal of these criminal revisions as they are arisen out of same order dtd. 22/8/2023 passed in Miscellaneous Judicial Case (Criminal) No. 592/2019 by the learned IIIrd Additional Principal Judge, Family Court District Indore. Hence, they are heard analogously and are being decided by this common order.

(3.) Being aggrieved by the judgment dtd. 22/8/2023, passed in MJC(Cri) No.592/2019, by learned IIIrd Additional Principal Judge, Family Court, District-Indore, the Criminal Revision No. 4570/2023 has been filed by Neelam W/o Radheshyam Patel/petitioner No. 1 and Namami D/o Radheshyam Patel for enhancement of maintenance amount of Rs.12,000.00 and Rs.8000.00 upto Rs.40,000.00 (in total), while the Criminal Revision No. 4157/2023 has been filed by respondent/Radheshyam to set aside the order of maintenance passed in favour of his wife and daughter. Further, the wife- Neelam and daughter-Nimami will be addressed as petitioner Nos. 1 and 2 while husband-Radheshyam will be addressed as respondent.