SUNITA AND ORS. Vs. SHAMRAO AND ORS.

JUDGEMENT

(1.) RPFC No.200008/2018 is filed by the wife and children of Shamrao seeking enhancement in the monthly maintenance and RPFC No.200033/2018 is filed by husband - Shamrao questioning the order dated 28.11.2017 passed in Crl.Misc. No.97/2016 by the learned District Judge, Family Court, Kalaburagi granting enhanced maintenance of Rs.7,500/- p.m. to the wife - first petitioner therein and Rs.4,000/- p.m. to third petitioner therein from the date of petition. Review Petition No.200023/2016 is filed seeking review of the order dated 24.08.2010 passed in RPFC No.537/2010.

(2.) In order to avoid confusion and overlapping, the parties are hereinafter addressed in accordance with the status of their relationship i.e., the petitioners in RPFC No.200008/2018 as the wife and children and petitioner in RPFC No.200033/2018 as husband.

(3.) Before adverting on the other aspects of the case, the nature of the petition filed by parties herein is that in RPFC No.200008/2018 wife Sunita and children Master Karan and Kumari Kajal for enhancement of the maintenance over the present rate of Rs.7,500/- and Rs.4,000/- to the mother and daughter respectively by the learned Judge, Family Court.