MITESHBHAI DINKARBHAI MAKVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule for and on behalf of respondent No.1 and learned advocate Mr. Jigneshkumar Nayak waives service of notice of Rule for and on behalf of respondent Nos.2 and 3.

(2.) By way of present application under Sec. 438 read with Sec. 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant - husband has challenged the judgment dtd. 3/9/2024 passed below Exh.35 by the learned Principal Judge, Family Court, Surendranagar in Criminal Misc. Application No.118 of 2024, whereby the learned Judge has partly allowed the application being CR.MA No.118/2024 filed by the respondent Nos.2 and 3 herein i.e. wife and minor son and enhanced the amount of maintenance from Rs.2000.00 to Rs.4500.00 ordered to be paid to respondent No.2 and Rs.1500.00 to Rs.3500.00 ordered to be paid to respondent No.3 and thus enhanced the amount of maintenance to total Rs.8000.00 from the date of application i.e. 10/4/2023 regularly.

(3.) The brief facts of the present case are as under: