XAVIER EKKA Vs. VINITA MINJ

JUDGEMENT

(1.) Heard on IA No.1 of 2022, application for condonation of delay.

(2.) On due consideration, the application is allowed and the delay in filing the Revision is condoned.

(3.) The petitioner is challenging the order dtd. 4/3/2021 passed by the Family Court, Kabirdham, in Misc. Criminal Case No.302/2019 whereby the learned family Court has increased the amount of maintenance from Rs.4,000.00 as awarded by the family Court, Kabirdham in Misc. Criminal Case No.640/2015, vide order dtd. 30/3/2016, to Rs.7500.00.