MAHADEVI Vs. BASANGOUDA GURANAGOUDA HULIGOPPA

JUDGEMENT

(1.) Heard Sri. Chandrashekhar S. Nagashetti, learned counsel for the petitioner and Sri. Shivaraj C. Bellakki, learned counsel for the respondent. Perused the records.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer:-

(3.) The brief facts of the case are as under :- The petitioner has filed a petitioner under Sec. 125 of Cr.P.C. in Criminal Miscellaneous No.187/2003 wherein, the matter was disposed of by awarding a maintenance a sum of Rs.2000.00 per month. Later, on seeking for enhancement of compensation, the petitioner wife has filed petition under Sec. 127 of Cr.P.C. in Criminal Miscellaneous No.69/2013 which is now pending before the learned Additional Civil Judge and JMFC, Saundatti, seeking for enhancement of maintenance amount from Rs.2,000.00 to Rs.10,000.00 per month. The same is rejected by the learned Additional Civil Judge and JMFC, Saundatti by order dtd. 29/1/2016.