SALMABEN MEHBOOBBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONER No.1 is wife of respondent No.2. PETITIONER No.2 is daughter who at the relevant time was a minor. They have challenged the order dated 4.10.2006 passed by learned Addl. Sessions Judge, Dhrangadhara to the extent that same is adverse to the petitioner.

(2.) SHORTLY stated the facts are as follows: Petitioners sought maintenance from respondent No.2. Learned Magistrate had awarded Rs.450/- to the petitioner No.1 and Rs.350/- to the petitioner No.2 in the year 2002 under Section 127 of Cr.P.C. on 4.10.2002. Petitioners moved an application under Section 127 and sought enhancement in maintenance. Learned Magistrate on 14.7.2005, increased the maintenance in favour of petitioners to Rs.1000/- and Rs.750/- per month respectively. Respondent challenged the order of learned Magistrate before the Sessions Court. Learned Addl. Sessions Judge though confirmed the enhancement in maintenance, shifted the date from which the same was made available from the date of the application before the Magistrate to the order passed by the learned Magistrate. To this extent, petitioners are aggrieved and they have approached this Court in the present revision application.