VIDYA DEVI ALIAS VIDYA RAMAN Vs. KISHORI RAMAN

JUDGEMENT

(1.) THE present revision application is by the wife, who was defendant in a Matrimonial suit for divorce. The Matrimonial Suit was decreed as against the defendant - petitioner. Against which First Appeal No. 652 of 1998 is pending before this court in owing parties have appeared.

(2.) WHILE disposing of the Matrimonial Suit in terms of Section 25 of Hindu Marriage Act alimony and maintenance of minor children was provided for. Subsequently the defendant -petitioner filed I.A. No. 9448/ 99 in the said First Appeal, inter alia for enhancement of alimony in terms of Section 25 of Hindu Marriage Act.

(3.) THE application is dismissed.