GHANSHYAMSINH DILUBHA GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) By way of the present application, the applicant has challenged the judgment and order dated 14.03.2019 passed by learned Principal Judge, Family Court, Jamnagar in Criminal Misc. Application No.1185 of 2014 awarding periodical increase in the amount of maintenance and in all directing the applicant to pay to respondent nos.2 and 3 at Rs.15,300/- as monthly maintenance.

(3.) Heard learned advocate for the applicant.