KHUSBOO SINGHANIA Vs. PRAVEEN SINGHANIA

JUDGEMENT

(1.) The present revision has been filed by the petitioner/wife against an order of interim maintenance dtd. 5/6/2018 passed by the Learned Additional Chief Judicial Magistrate, Bidhannagar in M. Case No. 22 of 2017, granting an interim maintenance of Rs.30,000.00 (Rs.15,000.00 each for the petitioner and minor son), praying for revised and an enhancement of the amount of maintenance.

(2.) The case of the petitioner is that she was married to the opposite party herein on 26/6/2004 and the marriage was solemnized according to Hindu rites and customs.

(3.) After her marriage she handed over all her stridhan articles to her husband and in laws, including her Adhar Card and son 's Birth Certificate subsequently when he was born on 8/12/2005.