GEETANJALI MAHESH AGGARWALA Vs. MAHESH AGGARWALA

JUDGEMENT

(1.) Rule. Respondent waives service.

(2.) The two petitions are instituted by wife. She has made grievance against the rejection of the amendment in Family Suit No. 842 of 2005 in the Family Court, Ahmedabad. By amendment application, the figure of Rs. 20,000/- was sought to be raised to Rs. 60,000/-. The amendment was declined on various grounds; including the ground that the petitioner had a remedy under Section 127 of the Code of Criminal Procedure (For short "the Cr.P.C."?).

(3.) The application for interim relief was moved in the Family Suit No. 1086 of 2008 in the Family Court, Ahmedabad; the following findings were rendered on the interim application: