VATHALUR SREEDHARA REDDY Vs. BHARATHI REDDY

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order, dated 10.03.2020, passed in Crl.M.P.No.62 of 2018 in M.C.No.169 of 2012 on the file of the Judge, Family Court, L.B.Nagar, Ranga Reddy District, wherein the Court below enhanced the monthly maintenance from Rs.5,000/- to Rs.8,000/- to the 1st respondent herein and Rs.3,000/- to Rs.7,000/- to the 2nd respondent herein from the month of filing of the petition i.e., February, 2018.

(2.) The facts in brief, are as under:-

(3.) In the light of the observations and reasons mentioned above, I am of the view that the trial Court was fully justified in granting enhancement of maintenance and there is no infirmity in the impugned order. Hence, I am not inclined to interfere with the impugned order passed by the trial Court.