M V RAJAMMA Vs. SURESH VADAKANNAVAR

JUDGEMENT

(1.) THIS civil petition under Order 14, Rule 1 of CPC is by a wife who had sought for enhancement of maintenance amount before the Family Court at Mysore and who is dissatisfied with the enhancement as allowed by the Family Court.

(2.) FOR the purpose of getting over that order and to get a better maintenance from the respondent, the petitioner preferred a miscellaneous first appeal under Section 19 of the Family Courts Act, but being unable to pay the Court fee of Rs. 2,400/- payable on such an appeal, the petitioner has filed this civil petition praying for permission to prosecute the appeal as an indigent person.

(3.) NOTICE having been issued, respondent-husband is represented by counsel m/s. M. B. Nargund and Sona Vakkund.