ANIL KUMAR DRABLA Vs. ICHHA DRABLA

JUDGEMENT

(1.) Both the Revision Petitions have been preferred against the same impugned order, dtd. 24/9/2001, passed by learned Judge, Family Court No.2, Udaipur in Criminal Case No. 68/2020, whereby the application for maintenance under Sec. 125 Cr.P.C. was accepted and the husband-Anil Kumar Drabla was directed to pay a sum of Rs.18,000.00 towards maintenance per month from the date of application, with the following prayers:-

(2.) Both petitions arise out of a common controversy, and the brief facts of the same as noticed by this Court are that the Husband, Anil Kumar Drabla and the wife-Ichha Drabla @ Neetu Kalra, married on 5/9/2015. Owing to discord among the parties, a maintenance application came to be filed by the wife, on 10/12/2018 before learned Judge, Family Court No.2, Udaipur. The learned Court below vide order dtd. 24/9/2021 passed a final order, whereby the amount of Rs.18,000.00 payable monthly to the wife by the husband, towards maintenance, from the date of application. The husband is before this Court seeking quashing of the impugned order, while the wife is before this Court seeking modification of the impugned order, seeking an enhancement of the maintenance amount awarded to her vide the impugned order.

(3.) Learned counsel for the husband submitted that the earnings of the husband have not been properly determined, and therefore, the maintenance amount arrived at is excessive.