ANNAPURNA Vs. CHENNAPPA

JUDGEMENT

(1.) The petitioner has filed an application under Sec. 125 of the Code of Criminal Procedure, 1973, seeking monthly maintenance from the respondent. The learned Magistrate, initially, had awarded a sum of Rs.250.00 towards monthly maintenance and the same was enhanced to Rs.500.00. The petitioner filed a petition under Sec. 127 of Cr.P.C. for enhancement of the monthly maintenance from Rs.500.00 to Rs.3,000.00 per month. The learned Magistrate, after recording the evidence, passed an order enhancing the monthly maintenance to Rs.3,000.00 against which the respondent herein filed revision petition before the learned Sessions Judge. The learned Sessions Judge reduced the monthly maintenance from Rs.3,000.00 to Rs.1,000.00. Against the same, the present petition is filed.

(2.) The learned counsel for the petitioner submits that the monthly maintenance of Rs.3,000.00 granted to the petitioner is just and proper. However, the learned Sessions Judge, without assigning any reason, has reduced the monthly maintenance to Rs.1,000.00 which is not sustainable in law.

(3.) The respondent, though served, has remained unrepresented.