CHAND GROVER Vs. SUNIL KUMAR GROVER

JUDGEMENT

(1.) THIS is a miscellaneous application filed by the applicant seeking enhancement of maintenance. It is said that a sum of Rs. 25,000/ - as maintenance per month, penalty of Rs. 15,000/ - and a sum of Rs. 50,000/ - as litigation expenses be granted to the petitioners.

(2.) CONTENDING that after the maintenance was granted on 8.04.11 vide order passed in M.C.C. No. 2235/06, as the circumstances have changed and the applicants are in need of the further amount, the maintenance be enhanced.

(3.) AS far as petitioner no. 1 is concerned, considering the fact that the respondent husband is a retired employee and is earning a pension of about Rs. 27,000/ - per month, the amount of maintenance which was granted earlier was enhanced to Rs. 6,000/ - per month.