Jayshreeben W/O Sanjaybhai ... vs Sanjaybhai Lavjibhai Dhodiya
2022 Latest Caselaw 4878 Guj

    R/CR.RA/87/2021                           ORDER DATED: 06/05/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL REVISION APPLICATION NO. 87 of 2021

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   JAYSHREEBEN W/O SANJAYBHAI DHODIYA AND D/O KANUBHAI
                    MANGALBHAI PATEL
                         Versus
              SANJAYBHAI LAVJIBHAI DHODIYA
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Appearance:
MR SURESH B BHATT(5669) for the Applicant(s) No. 1
MR SALIL M THAKORE(5821) for the Respondent(s) No. 1
MS MH BHATT, APP for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE B.N. KARIA

                          Date : 06/05/2022

                           ORAL ORDER

After hearing learned advocates for the respective parties, learned advocate for the respondent no.1 has requested to enhance the amount of maintenance from Rs. 3500/- to Rs. 6000/- per month from the date of filing of the application and without going into merits of the law.

Considering the request made, present application stands disposed of.

The impugned judgment and order dated 02.11.2020 passed by the learned Judge, Family Court no.2, Vadodara in Criminal Misc. Application No. 894 of 2016 shall be modified to the extent that the respondent no.2 shall be responsible to pay Rs. 6,000/- per month from the date of filing of the application onwards. The amount of arrears shall be cleared

R/CR.RA/87/2021 ORDER DATED: 06/05/2022

by the respondent no.1 within a period of 2 months from the date of passing of this order and respondent no.1 shall deposit such arrears amount before the learned Family Court, Vadodara within stipulated time.

Rule is made absolute to the aforesaid extent.

(B.N. KARIA, J) K. S. DARJI