SUNANDA Vs. BHARAT NAIK

JUDGEMENT

(1.) The Petitioner s in Crl. Misc. No. 47/2005 on the file of the Learned District Judge, Family Court, Gulbarga (hereinafter referred to as 'Family Court' for short) have sought for enhancement in the maintenance awarded in their favour by the order dated 27.9.2006 passed in the said case. The Family Court has awarded sum of Rs. 700/- p.m. in favour of Petitioner No. 1 and Rs. 800/- p.m. in favour of Petitioner No. 2 respectively being the wife and minor daughter of the Respondent.

(2.) Heard the arguments of Sri Veeresh B. Patil Learned Counsel for the revision Petitioner s and Sri R.V. Nadagouda, Learned Counsel for the Respondent.

(3.) Learned Counsel for the revision Petitioner s strongly contends that despite the Family Court observing in its impugned judgment that the Respondent has been a graduate in Engineering, has taken his income at Rs. 5000/- p.m. instead of taking at Rs. 10,000/- p.m and therefore the amounts awarded as monthly maintenance infavour of the Petitioner s deserve to be enhanced.