ARCHANA DEVI Vs. MOHANA PRASATH

JUDGEMENT

(1.) Heard the learned counsel for the revision petitioner.

(2.) The revision petitioner is the wife of the respondent. In the petition filed under section 125 of Cr.P.C., 1973 by the revision petitioner, the Court below has taken note of the claim of Rs. 30,000/- as maintenance and the salary income of the respondent. As per Ex.P.9, the respondent herein is earning Rs. 60,000/- per month as salary and Rs. 12,000/- for special class, totally, the respondent is earning a sum of Rs. 72,000/- per month.

(3.) It is contended by the learned counsel for the petitioner that the maintenance of Rs. 5,000/- per month fixed to the revision petitioner is too low. It is further contended that the trial Court has not assigned any reason while fixing a sum of Rs. 5,000/- as maintenance. Since, the revision petitioner is living along with her widowed mother, she needs more money to maintain herself and her mother. Since, Rs. 5,000/- is very meagre, which will not be sufficient to meet the needs. To enhance the maintenance amount, this revision petition is filed.