ANIL KUMAR BHUTANI Vs. MANYA BHUTANI

JUDGEMENT

(1.) 1. The appellant has filed the present petition assailing an order dated 27.05.2017 passed by the learned Family Court, North West District, New Delhi allowing an application filed by the respondent/wife for enhancement of the maintenance payable to her and two minor children in her custody.

(2.) As per the impugned order, initially, an interim maintenance at the rate of Rs. 2,500/- per month was awarded by the learned Family Court vide order dated 05.09.2009. The said maintenance was paid to the respondent not only for sustaining herself, but also for her two minor school going children. Subsequently, vide order dated 09.04.2012, the said maintenance was enhanced to a sum of Rs. 4,500/- per month.

(3.) After a lapse of four years, the respondent filed an application for enhancement of the maintenance on the ground that the living expenditure has increased considerably and that the respondent is required to pay a tuition fees of Rs. 2,400/- per month for her son who is studying in class 11th in the Science subject and for the younger daughter studying in 6 th class. Further, the respondent had explained that there were several other household expenses that she had to incur and due to increase in the prices of almost everything, she could not manage with Rs. 4,500/- per month.