MANORAMA PRASAD Vs. RABI SHANKAR PRASAD

JUDGEMENT

(1.) Family Court Appeal No.142 of 1992 was disposed of by this Court along with Family Court Appeal No.141 of 1992 on 7th October 1993. Decree of divorce was granted dissolving the marriage between the parties and it appears that by way of alimony monthly maintenance of Rs.1500/- per month was directed to be paid to the appellant-wife and Rs.500/- per month for daughter-Dipti.

(2.) Present civil application prays for enhancement of the maintenance under Section 25 of the Hindu Marriage Act, 1955 . The enhancement sought is to the extent of Rs.5000/- per month for the appellant-wife and of Rs.3000/- per month for daughter-Dipti. During the pendency of this civil application, an interim order was made on 9th February 1995 directing respondent-husband not to take any steps towards evicting the appellant-wife and daughter from the quarter allotted to the respondent-husband by his employer M/s. Telco.

(3.) With a view to find out solution to certain problems the parties and more particularly for the reason that there is already a decree of divorce in the field, we prevailed upon the parties to settle the same. However, there is no common ground reached with the result that we are performed to dispose of this application.