Arindam Lodh, j. - (1.) Heard Mr. Samar Das, learned counsel appearing for the petitioner-wife as well as Mr. N. Majumder, learned counsel appearing for the respondent-husband.
(2.) This criminal revision petition has been filed challenging the order dated 08.03.2019 passed by the Judge, Family Court, Udaipur, Gomati Judicial District, in case no. C.R. Misc. 34 of 2018, wherein the maintenance allowance was enhanced to Rs. 8,000/- per month for the minor daughter.
(3.) It is the case of the wife-petitioner that during these hard days, it is very difficult for her to lead a life commensurate to the standard of living, her husband leads. It is an admitted position that the husband-respondent gets a salary of Rs. 85,500/- per month and after deduction, his net salary comes to Rs. 73,100/- per month. The wife and her minor daughter had claimed 1/3rd of the gross salary of the respondent-husband to meet up the expenditures that has to be incurred towards the private tutor, music teacher, yoga teacher, art teacher, fooding, clothing, transportation, etc of the minor daughter. The minor daughter at present is pursuing her studies in class III in an English Medium school at Udaipur.;