SURENDRA KUMAR SAXENA Vs. RENU SAENA

JUDGEMENT

(1.) Heard.

(2.) This revision is directed against the judgment and order dated 02.07.2011, passed by Judge Family Court, Udham Singh Nagar, in Criminal Misc. Case No. 279 of 2009, whereby said court has enhanced the maintenance directed to be paid by the revisionist (husband) to his wife Renu Saxena (respondent no.1), at the rate of Rs. 2,000/- per month, and daughter Km. Vanshika (respondent no.2, minor) at the rate of Rs. 1,000/- per month.

(3.) Brief facts of the case, are that, the revisionist got married to the respondent no.1 Renu Saxena, in the year 2003, and a daughter Vanshika (respondent no.2) born out of the wedlock. The respondents moved an application under section 125 of Cr.P.C., in the year 2005, which was registered as Misc. Case No. 207 of 2005. After recording the evidence and hearing the parties, the trial court appears to have directed the present revisionist to pay maintenance at the rate of Rs. 1,200/- per month to his wife, and Rs. 600/- per month to his minor daughter, vide order dated 27.10.2006. In the year 2009, the respondents moved an application under section 127 of Cr.P.C., for enhancement of the amount of maintenance on the ground that the revised pay of the revisionist has gone up Rs. 10,000/- per month. After hearing the parties, and recording of the evidence the trial court enhanced the amount of Rs. 1,200/- to Rs. 2,000/-, and Rs. 600 per month to Rs. 1,000/- per month as maintenance payable by the revisionist to his wife and the daughter respectively. Aggrieved by said order dated 02.07.2011, this revision is filed.