JAIMINIBEN HIRENBHAI VYAS Vs. HIRENBHAI RAMESHCHANDRA VYAS

JUDGEMENT

(1.) PETITIONER No.1 is wife of respondent no.1. PETITIONER No.2 is their minor daughter. They shall hereafter be referred to as wife, daughter and husband respectively. The petitioners have challenged an order dated 31.1.2009 passed by the Family Court, Ahmedabad pertaining to maintenance under Section 125 of the Code of Criminal Procedure.

(2.) SHORTLY stated facts are as follows :

(3.) WHEN the petitioner has not challenged the ultimate directions issued in the order dated 31.01.2009, only for disputing a particular finding, the present petition need not be entrained. However, it is clarified that it would be open for the petitioner to dispute this finding in cognate proceedings for enhancement of maintenance, filed by the wife."