MANEET KAUR Vs. DEVINDERPAL SINGH

JUDGEMENT

(1.) This order will dispose of Civil Revision Nos. 5897 and 7900 of 2010.

(2.) In Civil Revision No. 5897 of 2010, order dated 21.8.2010 passed by the learned Additional District Judge, Patiala in an application filed by the petitioner-wife under Section 24 of the Hindu Marriage Act, 1955 (for short, the Act), in a petition for divorce filed by respondent Devinder Pal Singh under Section 13 of the Act, is under challenge and the prayer is for enhancement of maintenance.

(3.) In Civil Revision no. 7900 of 2010, while challenging the order dated 29.10.2010 passed by the learned Additional Chief Judicial Magistrate, Chandigarh, in a complaint filed under the Protection of Women from Domestic Violence Act, 2005 (for short, ' the Domestic Violence Act'), inter-alia, prayer is for enhancement of maintenance and also for providing residence.