SHABUKTABANO AYYAZ INAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith. The respondents waive service. By consent, heard finally forthwith. The petitioner No. 1 is the wife of the respondent No. 2 herein and the petitioner No. 2 is the minor child of the petitioner No. 1 and the respondent No. 2.

(2.) The petitioners, still, are not satisfied with this enhancement and have approached this Court by invoking its constitutional jurisdiction under Article 227 of the Constitution of India praying that the amount of maintenance be further enhanced.

(3.) I have carefully gone through the Judgment delivered by the learned Magistrate, as also by the revisional Court.