SUNITABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent no.1. Learned advocate Mr. Mahesh Bhavsar waives service of notice of rule for and on behalf of the respondent no.2.

(2.) The present applicant, being the wife of the respondent no.2 has challenged the judgment and order dated 02.07.2018 passed in Misc. Criminal Application No. 1852 of 2013 by learned Judge, Family Court, Court No.2, Ahmedabad below application Exh. 23 preferred under Section 127 of the Code of Criminal procedure (hereinafter referred to as "the Code") to enhance the maintenance amount on the change of circumstances.

(3.) Today, with the consent of learned advocates for the respective parties, this matter is taken up for final hearing.