KU. PRAGATI BHALLA Vs. RAJENDRA KUMAR BHALLA

JUDGEMENT

(1.) Appellant has filed this first appeal under Section 19 of the Family Court Act, 1984 against the final order dated 28.09.2016 passed by Additional Principal Judge, Family Court, Gwalior in Case No.168-A/2015, which was filed under Section 20 of the Hindu Adoption and Maintenance Act , 1956 for enhancement of the maintenance amount fixed by family Court. The above- mentioned Court has ordered against the present respondent to pay the maintenance to the present appellant at the rate of Rs.4,000/- per month till her marriage or getting employment or starting earning whichever occurs earlier.

(2.) Undisputedly appellant is daughter of respondent.

(3.) Undisputed facts are that the present appellant/original petitioner-Ku. Pragati Bhalla, daughter of respondent-Rajendra Kumar Bhalla, who is presently residing with her mother-Smt. Jyoti Bhalla at Gwalior. Respondent-Rajendra Kumar Bhalla is working as Jr. Engineer in D.R.M. Office of Western Railway at Ratlam, (M.P.) and previously an application filed by appellant's mother by order dated 01.08.2008 passed in Criminal MJC No.229/2007, present respondent was ordered to pay maintenance at the rate of Rs.1500/- per months to the present appellant.