AMITABH BHASIN Vs. HEMLATA BHASIN

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India impugns as many as three orders, in HMA No.206/10/08 (New No.61747/2016) of the Court of Principal Judge, Family Court (Central).

(2.) The first order under challenge is the order dated 12th October, 2010 allowing the application of the respondent/wife under Section 26 of the Hindu Marriage Act, 1955 for enhancement of maintenance of two minor children of the parties from Rs. 12,000/- per month to Rs. 18,000/- per month.

(3.) The second order is the order dated 20th January, 2018 of dismissal of the application filed by the petitioner/husband for review of the order dated 12th October, 2010 supra.