KUNJ GADA Vs. MRS. SHEETAL GADA

JUDGEMENT

(1.) Heard finally with consent.

(2.) This order will also govern disposal of writ petition No. 1075/2014. In both these writ petitions the order of interim maintenance dated 22/11/2013 passed by the Family Court Indore is under challenge. WP No. 159/14 is at the instance of husband questioning the maintenance pendente lite granted by Family Court whereas WP No. 1075/14 is at the instance of wife seeking enhancement of the maintenance amount.

(3.) For convenience the facts have been noted from WP No. 159 of 2014.