SANTI HRISHIDAS Vs. RINA HRISHIDAS

JUDGEMENT

(1.) HEARD Ms. R. Purkayastha, learned counsel appearing for the petitioner, the husband as well as Mr. H. Laskar, learned counsel appearing for the respondent, the wife.

(2.) BY this petition filed under Section 19(4) of the Family Courts Act, 1984 read with Section 401 of the Cr.P.C., the judgment and order dated 12.11.10 delivered in Misc 206/2010 by the Judge Family Court, Agartala, West Tripura has been questioned.

(3.) FOR the change in the circumstances, the respondent again applied for enhancing the maintenance allowance and by the impugned order the Family Court has again enhanced the rate of maintenance allowance to Rs. 2,500/ - per month.