SUDHA Vs. T.RANGANAYAKULU

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) This petition is filed by the petitioners in Crl.Misc.No.250/2022 challenging the order dtd. 4/5/2024 passed by the Principal Judge, Family Court, Ballari (for short "the Family Court") rejecting the petition insofar as petitioner No.1-wife is concerned and granting maintenance of Rs.6,000.00 per month to petitioner No.2-son as the same requires enhancement of maintenance.

(3.) For the sake of convenience, the parties are referred to as per their rank before the Family Court.