PANKAJ BHANDARI,J. - (1.) Petitioner Nirmala Gome has preferred the Criminal Revision Petition No.1339/2017 and petitioner Hari Ballabh Gome has preferred Criminal Revision Petition No.1116/2017, aggrieved by order dated 03.06.2017 passed by Judge, Family Court No.3, Kota who has awarded Rs. 4,000/- per month to petitioner Nirmala Gome from the date of filing of the application. Petitioner Nirmala Gome has preferred revision petition for enhancement of the maintenance amount and petitioner Hari Ballabh Gome has preferred the revision petition for setting aside the order of maintenance.
(2.) It is contended by counsel for petitioner Nirmala Gome, that respondent Hari Ballabh Gome is Executive Engineer in PHED and looking to his salary, the maintenance awarded to the petitioner is meagre. It is also contended that respondent Hari Ballabh Gome has many properties and petitioner Nirmala Gome has no source of income. She is an advocate who is having no briefs and is only contesting her own case.
(3.) Counsel for petitioner Hari Ballabh Gome in Criminal Revision Petition No.1116/2017 has contended that his wife Nirmala Gome filed a case under Section 498-A and 406 of I.P.C. in which petitioner Hari Ballabh Gome was acquitted. Petitioner Nirmala Gome moved a petition under the Domestic Violence Act, wherein Rs. 3,000/- was awarded to her as maintenance. Thereafter, she moved an application for enhancement of maintenance, on ground of increase in salary by the implementation of Seventh Pay Commission. She prayed that interim maintenance be enhanced to Rs. 10,000/-. Court allowed the application and enhanced the interim maintenance to Rs. 10,000/- per month from 10.07.2017.;