Sangeeta Swarnakar And Ors vs Mohit Swarnakar

Arvind Singh Chandel, J

With the consent of Learned Counsel appearing for the parties, the matter is heard finally.

Vide impugned order dated 11.5.2018, the Family Court, Durg has granted interim maintenance of Rs.1,000/- per month in favour of Applicant No.1

and Rs.500/- per month in favour of Applicant No.2. The instant revision has been preferred by the Applicants for enhancement in the amount of

interim maintenance.

I have heard Learned Counsel appearing for the parties and perused the material available with due care.

Admittedly, Applicant No.1 is legally wedded wife of the Respondent and Applicant No.2 is his legitimate child/daughter. Both are residing

separately from the Respondent. The Respondent is employed as a Loco Engine Driver in Railway Department and is getting gross monthly salary of

Rs.93,000/-. Looking to his monthly income, the interim maintenance granted by the Family Court to the Applicants is clearly a meager sum and the

same deserves to be enhanced.

Having regards to the facts and circumstances of the case and the income of the Respondent, I am of the considered opinion that in place of

Rs.1,000/-, grant of interim maintenance of Rs.10,000/- per month in favour of Applicant No.1/wife and in place of Rs.500/-, grant of interim

maintenance of Rs.5,000/- per month in favour of Applicant No.2/daughter would be just and proper. Ordered accordingly. This enhancement of

interim maintenance in favour of the Applicants shall be effective from 11.5.2018, i.e., the date on which the impugned order was passed by the

Family Court.

The Family Court is further directed to expedite the trial and conclude it as early as possible preferably within a period of 6 months from the date of

receipt of this order.

Consequently, the revision is allowed in the aforesaid terms.