- (1.)The petitioner in W.P.No.30530/2015 is the husband while the petitioner in W.P.No.29655/2015 is the wife. Both of them are assailing the very same order dated 19.06.2015 passed in M.C.No.177/2013.
(2.)Since the array of the parties is different in these petitions, in order to provide clarity, they are referred to as the "husband" and "wife" wherever the need arises.
(3.)The husband has assailed the order insofar as the quantum of maintenance that is ordered by the Family Court and the period from which it is granted. The wife is before this Court seeking enhancement of the maintenance amount and to direct the husband to pay the same from the date he had stopped paying the maintenance.