(1.) Petitioner being the wife of opposite party no. 2 filed two revisional applications under Article 227 of the Constitution of India. In CRR 3650 of 2018, the petitioner challenges the judgment and order dtd. 10/9/2018 passed by the learned 4th Court, Learned Additional District and Sessions Judge, Alipore, South 24 Parganas in Criminal Appeal No. 21/2016 which was filed by the petitioner/wife herein arising out of Complaint case No. 3848 of 2014 thereby learned Judge affirmed the order of rejection for payment of maintenance under Sec. 20(1)(d) of the Protection of Women from Domestic Violence Act dtd. 14/12/2015 passed by the learned Judicial Magistrate, 4th Court, Alipore in Complaint Case No. 3848 of 2014.
(2.) In the second revisional application CRR 3651 of 2018, the petitioner challenges the judgment and order dtd. 10/9/2018 passed by Learned Additional District and Sessions Judge, Alipore, South 24 Parganas in Criminal Appeal No. 23/2016 which was filed by the opposite party/husband arising out of Complaint case No. 3848 of 2014 thereby decreases the compensation amount allowed u/s 22 of the said Act from Rs.20,00,000.00 to Rs.15,00,000.00. Both the applications are taken up together for their disposal.
(3.) The brief facts of the instant case are as under: