SAFINA BEGUM Vs. SAFIQUR RAHMAN

JUDGEMENT

(1.) Heard Md. Ajmal Hussain, learned counsel appearing for the petitioners; and Mr. S.T.H. Chishti, learned counsel appearing for the respondent.

(2.) The present criminal revision petition has been filed seeking enhancement of the interim maintenance granted by the Family Court, Thoubal, in its order dated 04.12.2017 passed in Cril. (Maintenance) Case No. 7 of 2017, which reads as follows:- "It would be just and proper to award an interim maintenance of Rs. 3500/- to the Petitioners till the disposal of the present application. It is hereby ordered that the respondent shall pay a sum of Rs. 3500/- as interim Monthly Allowance to the Petitioners. The same shall be paid on or before the 10th of every English calendar month. The same shall take effect from today"

(3.) The petitioner No. 1 is the divorced wife of the respondent, and petitioner No. 2 and 3 are their two minor children (twin boys), aged about 8 years. In the interim order passed by the Court below, a sum of Rs. 3500/- has been ordered as an interim monthly maintenance allowance. Aggrieved by that order, the present petition has been filed seeking for enhancement of the interim monthly maintenance amount.