RUNNA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned APP for the State and learned counsel for the Railways. The petitioners are also present in Court.

(2.) The petitioners have moved the Court under Section 19 (4) of the Family Courts Act, 1984, for enhancement of maintenance amount awarded by the Principal Judge, Family Court of Rs.8,000/- by order dated 07.03.2018 passed in Maintenance Case No.15 of 2016.

(3.) The petitioner no. 1 is wife and petitioners no. 2 and 3 are daughter and son of the opposite party no. 2, who is working under the Railways. Due to reasons mentioned in the application filed by the petitioners before the Principal Judge, Family Court, Patna, in Maintenance Case No.15 of 2016, they had to leave the matrimonial home and they are living in the house of the parents of petitioner no. 1.