ARATI SAHOO Vs. DINESH RANJAN SAHOO

JUDGEMENT

(1.) RPFAM Nos. 254 and 280 OF 2017 : This matter is taken up through hybrid mode.

(2.) Both the RPFAMs have been filed assailing the order dtd. 16/8/2017 passed by learned Judge, Family Court, Bhubaneswar in C.R.P. No.209 of 2015, whereby allowing an application, interim maintenance of Rs.3,500.00 per month has been directed to be paid by the husband to the wife from the date of filing of the application, i.e., from 1/7/2017 along with litigation expenses of Rs.2,000.00.

(3.) RPFAM No.254 of 2017 has been filed by the wife for enhancement of the quantum of interim maintenance.