YAGWATI @ POONAM Vs. GHANSHYAM

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal(s) culminate out of a common order dtd. 11/11/2016 whereunder the High Court of Rajasthan (the "High Court") enhanced the award of maintenance granted to the Appellant by the Family Court at Jaipur under Sec. 18 of the Hindu Adoption and Maintenance Act, 1956 (the "Act") from Rs.3,000.00 (Rupees Three Thousand) per month to (i) Rs.6,000.00 (Rupees Six Thousand) from the date of filing the application before the High Court i.e., 16/5/2009 up until 31/12/2005; and (ii) Rs.10,000.00 (Rupees Ten Thousand) per month from 1/1/2006 onwards (the "Impugned Order").

(3.) The Appellant herein seeks an enhancement of maintenance awarded by the High Court on the ground that the maintenance awarded by the High Court is inadequate and does not reflect the true financial capacity of the Respondent.