S. NARASIMHAMURTHY Vs. SAVITHA N.K.

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 16/1/2023 passed in Crl.Misc.No.149/2015 by the learned Magistrate, which was confirmed vide impugned order 7/11/2023 passed in Crl.R.P.No.10007/2023 by the learned Sessions Court.

(2.) Heard both sides and perused the material on record.

(3.) A perusal of the material on record will indicate that the respondent, who is a divorced wife of the petitioner, filed Crl.Misc.No.149/2015 under Sec. 127 of Cr.P.C. seeking enhancement of maintenance from Rs.7,500.00 to Rs.70,000.00 per month. The said petition having been contested by the petitioner, the learned Magistrate proceeded to pass the impugned order dtd. 16/1/2023 by partly allowing the petition and enhancing the maintenance payable by the petitioner from Rs.7,500.00 to Rs.20,000.00 per month after recording oral and documentary evidence adduced by both the sides. While arriving at the said conclusion, the trial Court held as under: