PRATIMA DEBNATH AND ORS. Vs. BHULU DEBNATH

JUDGEMENT

(1.) HEARD Ms. S. Deb Gupta, learned counsel appearing for the petitioners as well as Mr. H. Laskar, learned counsel appearing for the respondent.

(2.) MR . Laskar, learned counsel appearing for the respondent has at the outset submitted that for a long time the respondent is not keeping any contact with him. Despite several endeavours he could not receive any instruction from the respondent. Having noted that, this Court has gone through the records for examination in the perspective of the challenge.

(3.) THE petitioner has instituted the proceeding under Section 127 of the CR.P.C. for enhancement of the maintenance allowance from Rs. 2,800/ - to Rs. 6,000/ - per month for maintaining herself and her 3(three) sons in the changed circumstances.