NEETU SHARMA Vs. KRISHAN KUMAR SHARMA

JUDGEMENT

(1.) These two writ petitions have been separately filed by the petitioners; husband and wife; challenging self same order dated 2.4.2019 passed by the Additional District Judge, Khetri awarding maintenance under Section 24 of the Hindu Marriage Act, 1955 in favour of the wife to the tune of Rs. 5,000/- per month.

(2.) In CWP-10403/2019, the petitioner wife is assailing the order dated 2.4.2019 on the pretext that the amount awarded by the learned Court below as monthly maintenance ought to have been awarded from the date of filing of the application i.e. 22.5.2015 and not from the date of the order i.e. 2.4.2019 and also that the amount awarded is on lower side while in CWP-9600/2019, the petitioner husband is praying for quashing of the order dated 2.4.2019.

(3.) Since the parties to the litigation are the same and assailing the self same order dated 2.4.2019, hence at joint request of Counsel for the parties, both the writ petitions have been heard together and are being decided by the present order.