DILIP RAM @ JHANU KUMAR Vs. JITAN DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) On consideration of the submission of learned counsel for the parties, delay of 6 days in preferring the instant memo of appeal is condoned. I.A. No. 1596 of 2018 is accordingly disposed of.

(3.) We have considered the submission of learned counsel for the parties also on merits of the challenge to the order dated 01.08.2017 passed in Original Misc. Case No. 14 of 2013 by the learned Principal Judge, Family Court, Ranchi where under the maintenance amount of Rs. 2500/- per month earlier awarded at the time of divorce between the parties through mutual consent in the year 2010, has been enhanced to Rs. 6000/- per month.