SNEHAL SANJAY BAPAT Vs. SANJAY MADHUSUDAN BAPAT

JUDGEMENT

(1.) Heard Mrs. Deshpande, Advocate for petitioner and Shri Aurangabadkar, Advocate for respondent rule. Made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioner in this petition is challenging the order passed by the Family Court No. 2, Nagpur, by which her application for grant of enhancement in the interim maintenance was rejected. The impugned order reads thus:

(3.) It is necessary to observe that one of the grounds mentioned by the learned Family Court upon which application is rejected, is that there is no provision of enhancement of maintenance amount in interim application.