PRAMILA DEVI Vs. SHYAM SINGH

JUDGEMENT

(1.) There is 09 days' delay in filing the present criminal revision, which is not seriously opposed by learned counsel for the respondent. Consequently, delay condonation application is allowed and the delay in filing the criminal revision is condoned.

(2.) Admit.

(3.) This criminal revision has been preferred by the revisionist to set-aside the impugned judgment and order dated 24.05.2013 to the extent of granting meager maintenance to revisionist and further to enhance the maintenance amount.