JYOTI @ GAYATRI Vs. ROHIT SHARMA @ SANTOSH SHARMA

JUDGEMENT

(1.) The instant criminal revision petition has been filed under Ss. 397 and 401 read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C ") by the revisionist seeking enhancement of quantum of maintenance awarded vide Judgment dtd. 27/11/2017 passed by learned Principal Judge, Family Court, Central District, Tis Hazari, Delhi (hereinafter "learned Principal Judge ") in MT No. 5861929/2016 claiming it to be on the lower side.

(2.) Brief facts of the case are as follows:

(3.) Being aggrieved by the inadequate maintenance, awarded by the learned Family Court vide judgment dtd. 27/11/2017, revisionist has preferred the instant revision petition for the enhancement of the maintenance amount.