LEELA DEVI Vs. HARISH CHANDRA

JUDGEMENT

(1.) Heard.

(2.) Both these revisions are directed against the same order dated 13 th of May, 2011, passed by Judge Family Court, Nainital, in Criminal Misc. Application No. 39 of 2010, whereby said court has enhanced the amount of maintenance from ' 350/- payable to the wife (Leela Devi) to ' 2500/- per month, by the husband (Harish Chandra). In the revision No. 202 of 2011, wife Smt. Leela Devi has sought further enhancement and Km. Kavita (daughter) has challenged rejection of her claim of enhancement. On the other hand in criminal revision No. 138 of 2011, the husband (Harish Chandra) has challenged the enhancement of maintenance payable to his wife.

(3.) Brief facts of the case are that Harish Chandra got married to Leela Devi and couple had four children. Youngest Kavita lives with her mother (Leela Devi). Out of the remaining three children a son has died and two daughters are already married.