Sushil Kumar Palo, J. - (1.)This revision under Section 19(4) of the Family Courts Act, 1984 read with Section 397/401 of Cr.P.C. has been filed by the applicant-wife for enhancing the maintenance granted per month, by the Principal Judge, Family Court, Katni, in M.J.C. No. 2200051/2015, from Rs.7,000/- per month to Rs.15,000/- per month.
(2.)It is not disputed that the applicant is the legally wedded wife of the respondent. The respondent is serving as Assistant Grade-III in the Municipality Office, Jagdalpur and is earning Rs.21,160/- per month as salary and after deduction his take home salary is Rs.16,500/- per month.
(3.)Learned Family Court after evaluating the evidence adduced by the parties, granted maintenance to the tune of Rs.7000/- per month to the applicant-wife. The contention of the applicant-wife before this Court is that learned trial Court has not considered the claim of income @ Rs.30,000/- per month as maintenance claimed by the applicant-wife and learned trial Court failed to appreciate the evidence on record and assessing the dependency of the applicant. Therefore, the maintenance not awarded sufficiently. If the amount of maintenance is not enhanced, then the applicant would further litigate under the 'PWDV' against the respondent-husband.