ANARA DEVI Vs. JUDGE FAMILY COURT

JUDGEMENT

(1.) This is an application for enhancing the maintenance allowance to the applicant.

(2.) We have heard learned Counsel for the parties and have gone through the record. The evidence on record shows that during the year 1990, the husband respondent was getting Rs. 2,300/- as basic pay. The dearness has enhanced since then to a very large extent. The judicial notice of this fact can very well to be taken that the emoluments of the Government employees has enhanced several times and hence the amount of Rs. 500/- awarded is certainly less and we find that the maintenance is to be made atleast double3. Considering the totality of the facts and circumstances of the case, we find that awarding of Rs. 1,000/- per month as maintenance to the applicant Smt. Anara Devi will meet the ends of justice. !

(3.) The application is hereby allowed. The amount of maintenance is enhanced to Rs. 1,000/- at which rate the applicant shall get from 15.2.2001, the date of filing of the present application. List this case in March, 2002.