SMT. KALPANA JOSHI W/O SHRI PRADEEP KUMAR JOSHI D/O LATE SHRI RAM DUTT PANT, Vs. PRADEEP KUMAR JOSHI S/O SHRI PITAMBER JOSHI, SHRI SURESH PUNETHA

JUDGEMENT

(1.) HEARD .

(2.) THIS revision is directed against the judgment and order dated 8.10.2010, in Miscellaneous Case No. 13 of 2010, whereby Respondent has been directed to pay maintenance at the rate of Rs. 3,000/ - per month to each of the revisionists, under Section 127 Code of Criminal Procedure.

(3.) THEREAFTER , the revisionists (wife and the two children) moved an application under Section 127 Code of Criminal Procedure, before the trial court (Judge, Family Court, Haridwar) claiming enhancement in the maintenance which was partly allowed by the trial court vide impugned order dated 08.10.2010, enhancing the amount of maintenance from Rs.2,000/ - per month to Rs. 3,000/ - per month to each of the revisionists (in all Rs. 9,000/ - per month). Aggrieved by said order further enhancement in the maintenance is sought in this revision.