RAJIV GUPTA Vs. SUJATA GUPTA AND ORS.

JUDGEMENT

(1.) THIS order shall dispose of Crl. Revision (F) Nos. 112 and 150 of 2015 titled Rajiv Gupta v. Sujata Gupta and another and Sujata Gupta v. Rajiv Gupta.

(2.) TWO revision petitions have been filed, one by husband, the other by the wife. Both of them are aggrieved by the judgment dated 09.04.2015 passed by the Family Court, Gurgaon. The Family Court had allowed Rs. 50,000/ - per month as maintenance to Sujata Gupta and Yajur son of Rajiv Gupta. The husband claims that amount awarded is on the higher side while the wife seeks enhancement of the maintenance.

(3.) WITH respect to the income of the husband, it was pleaded that his annual salary was Rs. 21 lacs and was leading a lavish life style and had taken LIC policies.