REKHA Vs. MANTOSH

JUDGEMENT

(1.) In an application filed by the applicants wife and minor son, the Family Court, Durg, has partly allowed the application and directed that non-applicant will pay Rs. 200/- to applicant No. 2-son and partly rejected the application so far as it relates to applicant-No. 1-wife is concerned, therefore, the applicants have preferred this revision challenging the aforesaid order. Shri Uttam Pandey, learned counsel appearing for the applicants confines his revision by seeking enhancement of maintenance amount to the applicant No. 2 and submits that the amount of Rs. 200/- granted by the Family Court is shockingly on lower side which deserves to be suitably enhanced.

(2.) On the other hand, Shri DN Prajapati, learned counsel appearing for the non-applicant would submit that non-applicant is a labourer and not having sufficient means to pay the maintenance amount to the applicant No. 2.

(3.) I have heard the counsel appearing for the parties and considered the rival submission made therein.