SMITA HALANKAR Vs. MAHENDRA HALARNKAR

JUDGEMENT

(1.) Heard Mr. S. M. Singbal, learned counsel appearing for the petitioner and Mr. P. S. Lotlikar, learned counsel appearing for the respondent.

(2.) Rule. Heard forthwith with the consent of the learned counsel.

(3.) The present petition is filed by the petitioner seeking to quash and set aside the order passed by the Chief Judicial Magistrate, Panaji, dated 04.01.2013 on Exhibits 23 and 29 in Maintenance Application No. 4/99, by which the learned Magistrate has dismissed the applications for enhancement of maintenance and amendment. Thereafter, the petitioner presented an appeal before the Additional Sessions Judge, Mapusa, being Criminal Appeal No. 11/2013 which was also dismissed.