FORAM MOHIT MEHTA Vs. MOHIT LALITBHAI MEHTA

JUDGEMENT

(1.) By way of present application, applicant has prayed to quash and set aside the impugned judgment and order dtd. 18/3/2021 passed by the learned Principal Judge, Family Court, Junagadh in Criminal Misc. Application No. 285 of 2018 and be pleased to allow the application below Exh. 1 as prayed for in Criminal Misc. Application No. 285 of 2018 pending before the learned Principal Judge, Family Court, Junagadh and thereby, enhance maintenance amount in favour of the present applicant.

(2.) The brief facts leading to the present case are as under:-

(3.) Being aggrieved and dissatisfied by the impugned judgment and order dtd. 18/3/2021 passed by the learned Principal Judge, Family Court, Junagadh in Criminal Misc. Application No. 285 of 2018, the applicant has preferred this Criminal Revision Application for enhancement of maintenance amount.