P. GOVIND REDDY Vs. INDIRAMMA

JUDGEMENT

(1.) THIS petition is filed calling in question the order passed by the Principal Judge, Family Court, Ballari in Crl. Misc. No. 321/2013 dated 30.08.2014 for enhancing the maintenance of Rs. 5,000/ - per month to the petitioner in addition to the amount of maintenance of Rs. 3,000/ - per month awarded in Crl. Misc. No. 270/2009 on the file of JMFC, Ballari.

(2.) THERE is no dispute with regard to the relationship of the parties and also the previous litigation between them. For the purpose of convenience and easy understanding and to avoid confusion, I would like to retain ranks of the parties before the trial Court.

(3.) PETITIONER examined herself as P.W.1 and got marked documents as per Ex.P.1 to Ex.P.12. Respondent examined himself as R.W. 1 and examined his brother as R.W.2 and got marked documents as per Ex.R.1 to Ex. R.8.