Rajarshi Bharadwaj - (1.) This application has been filed by the petitioner challenging an order dated 3rd March, 2018 passed by the learned Magistrate, Amta, Howrah in Miscellaneous Case No. 25 of 2017.
(2.) The learned Magistrate was pleased to direct the husband/opposite party to pay an interim maintenance of Rs. 1,000/- per month.
(3.) In the instant application, the petitioner/wife prays for enhancement of interim maintenance contending that the husband/opposite party earns Rs. 30,000/- per month from his private tuition and the petitioner does not have any independent source of income.;