DEEP SINGH Vs. RENU @ MUNNU

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) These three misc. petitions arise out of proceedings filed by Smt. Renu being the wife of Shri Deep Singh in the court of Judicial Magistrate No. 1, Ajmer under the provisions of the Domestic Violence Act.

(3.) As per the admitted facts available on the record, Smt. Renu was awarded interim monetary relief /interim maintenance to the tune of Rs. 10,000/- per month by the learned Magistrate vide order dated 04.08.2018. The order of interim maintenance was made effective from the date of filing of the application i.e. 16.10.2016. The husband Deep Singh as well as Smt. Renu filed appeals against the said order. The appellate court accepted the appeal of Smt. Renu by order dated 04.05.2019 and enhanced the amount of interim maintenance to Rs. 15,000/- per month. It is not in dispute that Smt. Renu has been awarded a sum of Rs. 8,000/- per month as maintenance in the proceedings under Section 125 Cr.P.C. as well.