DAFDA JYOTIKABEN RAVISHKUMAR Vs. DAFDA RAVISHKUMAR NARESHBHAI

JUDGEMENT

(1.) Rule. Learned Advocate Mr. Rutveek Singal waives service of notice of Rule for respondent no.1 and learned APP Ms. Monali Bhatt, waives service of notice of Rule for Respondent No.2.

(2.) By way of present application, the applicants have prayed to modify the judgment and order dtd. 18/8/2021 passed by the learned Judge, Family Court No.3, Ahmedabad in Criminal Misc. Application No.972 of 2018 and further prayed to enhance the amount of maintenance.

(3.) Heard learned advocates for the respective parties as well as learned APP for the respondent - State.