PUNAM DWIVEDI & ANOTHER Vs. ANAND MANI DWIVEDI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal revision is lodged against the judgment and order 21.11.2012 passed by the Principal Judge, Family Court, Dehradun in Case No. 124 of 2006 "Smt. Punam Dwivedi & another vs. Anand Mani Dwivedi", whereby the application filed by the revisionists under Section 125 Cr.P.C. has been partly allowed and the respondent has been directed to give Rs. 1,500/- per month, as maintenance, to the revisionist no. 1 & Rs. 1,000/- per month to the revisionist no. 2 from the date of order.

(3.) Learned counsel for the revisionists submitted that the learned Court below granted maintenance of Rs. 1500/- per month & Rs. 1,000/- per month for revisionist nos. 1 & 2 respectively, in total Rs. 2500/-, which is a very meager amount considering the basic needs of the revisionists. He submitted that the revisionist no. 2 i.e. son of the revisionist no. 1 and respondent is student of Class IX, studying in the Heritage School, Dehradun and from 01.04.2016 to 31.03.2017, tuition fee @ Rs. 3,790/- per month has been paid and total fee for the year is Rs. 45,480/-. He submitted that the respondent is earning handsome amount from his job as Supervisor, agricultural land, shops and other sources and the income of the respondent and his family members is about Rs. 50,000/- per month. He submitted that the revisionist no. 1 is not permanently employed and, while serving in Home Guard, she has been given work only for 2-3 months in a year. He prayed that amount of maintenance, as awarded by the impugned order, may be enhanced to the tune of Rs. 8,000/- per month.