MALA NIDAR Vs. SUNIL SAGAR

JUDGEMENT

(1.) This criminal revision under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (in short "Cr.P.C." ) has been filed against the impugned order/judgment dtd. 28/2/2017, passed by Principle Judge, Family Courts, Rohini, Delhi in MT No. 42/2016 titled as Mala Vs. Sunil Sagar, for enhancement of maintenance amount from Rs.8000.00 (Rupees Eight Thousand Only) per month to Rs.1,00,000.00(Rupees One Lakh only) per month.

(2.) Brief facts as transpired from the record are as follows:

(3.) Ms. Sangeeta Chandra, learned counsel appearing on behalf of the revisionist submitted that respondent is a man of sufficient mean and is earning about more than two lakhs per month from the investment. Further, the respondent runs business and is an Estate Agent and also invests in property and shares. It is submitted that he also deals in gold jewellery. The learned counsel appearing on behalf of the revisionist vehemently submitted that the respondent owns several properties in his name and received a sum of Rs.1.5 crores as share in respect of sold property prior to marriage. The learned counsel appearing on behalf of the revisionist submitted that the revisionist is fully dependent on her family members and is residing in a rented accommodation.