- (1.)The husband, who is the petitioner in both the above revision petitions, challenges two orders passed by two courts in two different proceedings initiated by the wife.
(2.)MC No.223/2017 has been filed by the wife against her husband, mother-in-law and sister-in-law under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005. The learned Magistrate as per the order dtd. 15/01/2019 allowed the said MC against the husband/the respondent No.1 therein and the following reliefs were granted.
"(1) First respondent is hereby directed to pay Rs.6,000.00 per month to the first petitioner towards her monthly maintenance from the date of petition i.e, on 15/11/2017 to the date of pronouncement of third talaq i.e, on 8/2/2018. He is further directed to pay Rs.3,000.00 per month for the maintenance of the second petitioner and Rs.3,000.00 per month for the educational expenses of the second petitioner from the date of the petition till her marriage.

(2) The first respondent is hereby directed to provide alternative accommodation suitable for the status of the second petitioner at Calicut city where she is studying within one month from the date of this order failing which the second petitioner can take suitable house or flat on rent and claim the rent of the accommodation periodically from the first respondent against the valid receipt issued by the landlord.

(3) First respondent is directed to pay Rs.6,000.00 per month towards the rent from the date of petition till the date of this order."

(3.)The husband challenged the above order at the appellate court as Crl.Appeal No.83/2019. The appellate court dismissed the appeal as per the order dtd. 7/7/2020. Crl.R.P.No.667/2020 has been filed by the husband challenging the above two orders.