VAISHNAVI Vs. GANPATRAO

JUDGEMENT

(1.) Heard Smt. Sonali Saware-Gadhawe learned advocate appointed by High Court Legal Services Sub Committee, Nagpur for the applicant and Shri S.R.Charpe, learned advocate for the non-applicant.

(2.) ADMIT. Taken up for final disposal by consent of the parties.

(3.) In this revision application, the applicant has questioned correctness of the judgment and order dtd. 19/4/2018 passed by learned Principal Judge, Family Court, Nagpur in Misc. Criminal Application No. 21/2017, whereby the learned Judge enhanced the amount of maintenance from Rs.1,500.00 per month, already granted, to Rs.3,000.00 per month from 1/4/2018.