SUMAN Vs. MANJEET KUMAR

JUDGEMENT

(1.) These two revision petitions, one by the wife (CRR No.3862 of 2013) and the other by the husband (CRR No.1292 of 2014) having arisen out of the common judgment dated 29.10.2013 of the first appellate Court are being taken up together for disposal for the sake of brevity.

(2.) The case has an intricate history and the present dispute before this Court has its genesis when wife Suman filed a petition under Section 12/18/19/20/22/23 of the Protection of Women from Domestic Violence Act, 2005 (in short, 'the Act') against husband Manjeet Kumar and his family members. The Court of learned Judicial Magistrate 1st Class, Sirsa passed orders dated 15.10.2012 directing the husband to pay a sum of Rs. 4,000 per month as interim maintenance to his wife. It is against these findings one appeal by the husband and another by the wife were preferred which were tried and disposed off by a common judgment dated 29.10.2013 of the Court of learned Additional Sessions Judge, Sirsa, which by virtue of the impugned findings, upheld the findings of the learned lower Court and thus consequently dismissed both the appeals.

(3.) Both, the wife as well as the husband, aggrieved over these findings, have come up before this Court in the present two separate revision petitions.