RAMTA BAI SAHU Vs. JOHAN RAM SAHU

JUDGEMENT

(1.) Since both the revisions arise out of a common order, they are disposed of by this common order.

(2.) Vide order dtd. 19/11/2014 passed by the Principal Judge, Family Court, Raipur in Criminal M.J.C. No.183 of 2014, the application under Sec. 125 of the Code of Criminal Procedure moved by Ramta Bai was allowed by the Family Court, Raipur and maintenance of Rs.3,000.00 per month was granted in her favour. In February, 2016, an application under Sec. 127 of the Code of Criminal Procedure was submitted by Ramta Bai for enhancement of maintenance on the ground of rise in inflation and her illness. The said application for enhancement has been allowed and the amount of maintenance has been enhanced from Rs.3,000.00 to Rs.4,500.00 per month vide the impugned order dtd. 7/11/2017 passed by the 1st Additional Principal Judge, Family Court, Raipur in M.J.C. No.94 of 2016.

(3.) Criminal Revision No.1177 of 2017 has been preferred by Johan Ram challenging the enhancement and Criminal Revision No.172 of 2018 has been preferred by Ramta Bai for further enhancement.