V BALRAM Vs. V SATYAMMA

JUDGEMENT

(1.) The respondent is the divorced wife of the appellant. She was awarded an amount of Rs. 150/- per month towards permanent alimony under Section 25 of the Hindi; Marriage Act. She filed a petition for ] enhancement of the amount to Rs. 500/- per month mainly on the ground that the salary of the appellant was Rs. 750/- per month at the time when the alimony was fixed and subsequently the salary bad increased to Rs. 1783-40 Ps. due to the revision of pay scales,' that she was finding it difficult to maintain herself due to the increase of price of commodities and therefore the amount may be enhanced to Rs. 500/- per month.

(2.) The appellant-husband resisted the petition contending that hisnet salary is Rs. 1280/- after all the deductions and that he has many dependants whom he has to support.

(3.) Both parties adduced evidence and on a consideration of thesame, the learned Subordinate Judge, Mahaboobnagar enhanced the amount by Rs. 100/- taking the total to Rs. 250/- per month. It is the validity of this order that is challenged in this Civil Miscellaneous Appeal.