ANIL KUMAR AGGARWAL Vs. SUDHA AGGARWAL & ANR.

JUDGEMENT

(1.) By this order, I propose to dispose of the present Criminal Revision Petition whereby the Petitioner seeks setting aside/ modification of the orders dated 28th August, 2010 and 19th July, 2011 passed by Shri Kamlesh Kumar, Additional Principal Judge, Family Courts, Rohini, Delhi.

(2.) Briefly stated the facts of the case are :

(3.) Arguing the present petition, Ms. Geeta A Kumar, learned counsel for the petitioner submits that there is copious ambiguity in the impugned order passed by the learned Family Court, whereby the learned Family Court has granted enhancement in the amount with effect from January, 1999 without any whys and wherefores. Counsel also submits that Section 125 of the Cr. P.C. was amended on 21st September, 2012 and with the introduction of the said amendment, the embargo on the upper limit on the maintenance amount was elevated which was Rs. 500 before the amendment. Counsel also submits that the petitioner is prepared to pay the enhanced amount of maintenance from the date of the application preferred by the respondents before the said Court.