- (1.) In both the CRRs i.e. 1978 of 2014 and 3105 of 2014 a common order dated 29th April, 2014 passed by the Ld. 10th Additional Sessions Court, Alipore in Criminal Motion No. 26 of 2012 is under challenge. The petitioner and the private Opposite Party in both the CRRs are the wife and the husband respectively.
(2.) In CRR 1978 of 2014 the wife, Mrs. Bibhashree Karan has challenged the order dated 29th April, 2014 on the ground that the Ld. Sessions Court without proper application of mind enhanced the maintenance payable to the wife and her daughter only to Rs. 14, 000/- per month. It is the contention of the wife that considering the present price hike the amount of maintenance awarded should be still higher. The wife has further contended that she has to bear the expenses of her medical treatment and the husband is in comfortable employment with the railways in the post of senior auditor.
(3.) On the other hand, in CRR 3105 of 2014 the husband, Sri Bibhas Karan has contended that the maintenance awarded by the Ld. Additional Sessions Court is unreasonably high and the daughter of the parties having since attained majority is not entitled to any maintenance under Section 125 CrPC.;