VANDANA MISHRA Vs. ANIL MISHRA

JUDGEMENT

(1.) Learned counsel for the parties have been heard.

(2.) The instant miscellaneous appeal is being filed by the appellant for setting aside the judgment and order dtd. 24/10/2019 passed in M.M. Case No. 61 of 2019 for enhancement of permanent alimony amount in the light of order dtd. 4/1/2019 and direction passed in Misc. Appeal No. 323 of 2015 of the Hon'ble Court by which the learned court of by Principal Judge, Family Court, Gopalganj has allowed the appeal and enhance the permanent alimony amount Rs.5,00,000.00 in place of Rs.2,00,000.00.

(3.) Brief fact of the case is that earlier appellant had filed M.A. No. 323 of 2015 u/s 25(2) of the Hindu Marriage Act, 1955 for enhancement of the permanent alimony in which vide order dtd. 4/1/2019, liberty was given that any such application filed by the appellant would be considered by the Family Court below. Though the appellant had filed M.M Case No. 61 of 2019 and was allowed same.