NARAYAN Vs. JAYASHREE

JUDGEMENT

(1.) This revision petition is filed by the respondent-husband challenging the order dtd. 9/12/2021 passed in C.Misc.No.400 of 2018 on the file of the Family Court, Belagavi, allowing the petition in part.

(2.) For the sake of convenience, the parties in this petition are referred to with their status and rank before the Family Court.

(3.) It is the case of the petitioners that the petitioner No.1 is the wife of the respondent and in their wedlock petitioners 2 and 3 are born. Petitioners 1 and 2 had filed C.Misc.No.70 of 2010 on the file of the Family Court and the Family Court, by order dtd. 28/3/2012, allowed the petition in part granting maintenance of Rs.2,000.00 per month to petitioner No.1 and Rs.1,500.00 per month to petitioner No.2. The petitioner No.3 had filed C.Misc.No.316 of 2014, on the file of the Family Court against the respondent and by order dtd. 1/3/2017, the Family Court awarded maintenance of Rs.1,000.00 per month to the petitioner No.3. Finding it difficult to maintain the family, the petitioners have filed petition under Sec. 127 of Code of Criminal Procedure in C.Misc.No.400 of 2018 seeking enhancement of maintenance. It is the case of the petitioners that petitioner No.2 is a college student and requires considerable amount for hostel and educational expenses including tuition fees, and therefore, sought for modification of the order.