CHANDARAM BUNKAR Vs. RAMADEVI

JUDGEMENT

(1.) This miscellaneous appeal, under Section 19 of the Family Courts Act, 1984, has been preferred against the judgment dated 7-2-2009, passed by the learned Family Court No. 2 Jaipur City, Jaipur.

(2.) An application had been filed by the Appellant under Section 25 of the Hindu Adoptions and Maintenafnce Act, 1956 for reduction of the amount of maintenance, which had been awarded to the Respondent-wife on account of the fact that at the time when the order was passed granting maintenance the Appellant-husband was drawing salary of about Rs. 35,000/- per month and an amount of Rs. 3000/- per month had been awarded by way of maintenance to the Respondent-wife.

(3.) The submission is that after the aforesaid order allowing maintenance the Appellant had retired with effect from 31-12-2004 and was now receiving a provisional pension of about Rs. 15,000/- per month and, therefore, keeping in view the provision of Section 25 of the Hindu Adoptions and Maintenance Act 1956 this Court is empowered to redue or alter the amount of maintenance in the changed circumstances.