MOHAMMED IQBAL AHMED Vs. JABEEN BEGUM AND ORS.

JUDGEMENT

(1.) THE present petition is filed under Section 19(4) of the Family Courts Act, 1988, challenging the order passed by the Judge, Family Court, Bengaluru, in Crl.Misc.456/06 dated 19.7.2012. By virtue of the said order, the learned judge of the Family Court has enhanced maintenance from Rs. 1,500/ - p.m. to Rs. 8,000/ - p.m. under Section 127, Cr.P.C. Being aggrieved by the said order, the respondent therein has filed this petition.

(2.) THE petitioner herein was the respondent in the said case and respondents 1 to 3 herein were petitioners in Crl.Misc.456/06, a petition filed under Section 127, Cr.P.C. Parties will be referred to as petitioners 1 to 3 and respondent as per their ranking before the trial court.

(3.) SINCE the cost of living has gone up manifold, the petitioners chose to file a petition under Section 127, Cr.P.C. seeking enhancement of maintenance from Rs. 500/ - p.m. to Rs. 10,000/ -. After contest, the said petition has been allowed granting Rs. 4,000/ - to the 1st petitioner and Rs. 2,000/ - each to petitioners 2 and 3 who are children of the 1st petitioner and respondent. It is this order which is called in question in this petition in various grounds as set out in the memorandum of revision petition.