SUDHIR JAIN Vs. PREMA JAIN

JUDGEMENT

(1.) FAO 424 of 2000 is directed against the judgment dated 25.9.2000 of the Additional District Judge in HMA No. 41/2000 disposing of a petition under Section 25(2) of the Hindu Marriage Act, 1955 (for short 'the Act') moved by Ms. Prema Jain for enhancement of permanent alimony granted. The learned Judge held that a sum of Rs.2,000/- as maintenance from 01.10.2000 is appropriate.

(2.) Brief facts of the case, as have been noted by the learned Additional District Judge are as under "-

(3.) The learned Judge noted that Rs.600/- as maintenance had been fixed by the High Court with effect from 3.7.1987 and since then the cost of living index has risen. According to him, the rise in the value of property as per the inflation index for the year 1981-82 was Rs.100/- and for the year 1982-83 it was Rs.109/-; in the month of July, 1982, the cost of index will lie between or around Rs.103/- and in the year 1999-2000 it was Rs.389/-. Considering the same the learned Judge noted that applicant-wife would be entitled to maintenance fixed at Rs.2,400/- per month and, thereafter, taking into consideration that the petitioner has re-married and got two other children to support, thought it fit to fix the maintenance at Rs.2,000/- per month.