ANIL SINGH BISHT S/O SRI HIRA SINGH BISHT Vs. SMT. HARDEI W/O SRI ANIL SINGH D/O SRI BUDHI SINGH PADIYAR

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure,1973, the Petitioner has challenged order dated 9.05.2011, passed by Sessions Judge, Uttarkashi, enhancing the amount of maintenance to Rs. 3,000/ - per month to be paid by the present Petitioner to his wife Smt. Hardei.

(3.) ADMIT the petition.