CHAND GROVER Vs. SUNIL GROVER

JUDGEMENT

(1.) This application is filed for enhancement of the maintenance amount which was awarded by this Court by an order dated 26.4.2006 in M.C.C. No. 1290 of 2004. For ready reference we quote order dated 26.4.2006 which reads thus:

(2.) It is the contention of the Petitioners that by the aforesaid order both the Petitioners were allowed alimony at the rate of Rs. 3200/- per month but now the aforesaid amount is insufficient to maintain both the Petitioners. Apart from this Petitioner No. 1 is also sick and additional amount is required for her treatment.

(3.) The Respondent opposed the prayer and submitted that the order dated 26.4.2006 was passed on consent. The Petitioner No. 2 Ms. Gunjan Grover is an advocate and practicing in the Court so she is not entitled for any maintenance.