RAJARAM Vs. YASHODA

JUDGEMENT

(1.) THE petitioner -husband filed the above revision against the order dated 1st October 2013 made in Crl. Misc. No. 579/2013 on the file of the Family Court, Belgaum granting maintenance of Rs. 5,000/ - per month from the date of order by exercising his power under Section 127 of Cr.P.C.

(2.) THE respondent -wife filed Crl. Misc. No. 160/2000 for maintenance on the file of the Family Court, which came to be allowed by its order dated 27.01.2001 and directed the respondent to pay monthly maintenance of Rs. 500/ -. The petitioner before the Family Court also contended that her daughters are married, now the market rates and essential commodities have risen to sky level during these 13 years and she is not keeping good heath due to her old age. She is suffering from BP and sugar and she has to spend Rs. 2,000/ - per month for her day to day expenses, medicine, travelling and she has to pay electricity charges of Rs. 500/ - per month and Rs. 500/ - for cooking gas and Rs. 1,000/ - for house rent. It is not possible for her to maintain herself in Rs. 500/ - per month in these costly days. Therefore, she required Rs. 5,000/ - per month towards her maintenance and day to day expenses. She also alleges that the respondent is serving in Zilla Panchayat Office, Joida. In the year 2000 he was getting salary of Rs. 7,000/ - per month. Now he is getting Rs. 25,000/ - per month and having a house worth Rs. 20,000/ - at Ramanagar and after retirement he would be getting a service benefits of Rs. 15,00,000/ -. He is capable to pay the enhanced maintenance etc.

(3.) BASED on pleadings the Family Court framed the following issues: