DHARMAPURI SURENDER Vs. D.SRIDEVI

JUDGEMENT

(1.) Since the issue involved in these two Civil Revision Petitions is one and the same, they are being disposed of by this common order.

(2.) These two Civil Revision Petitions are filed under Article 227 of the Constitution of India aggrieved by the order, dated 08.02.2018, passed in I.A.No.1747 of 2017 in F.C.O.P.No.1836 of 2015 by the Principal Judge, Family Court, at Hyderabad. C.R.P.No.1733 of 2018 is filed by the husband challenging the granting of interim maintenance of Rs.20,000/- per month, whereas C.R.P.No.2634 of 2018 is filed by the wife seeking enhancement of maintenance and for grant of legal expenses.

(3.) Hereinafter, the parties are referred to as they were arrayed in I.A.No.1747 of 2017 in F.C.O.P No.1836 of 2015. The petitioner is the wife and the respondent is the husband.