USHA DEVI Vs. OM PRAKASH

JUDGEMENT

(1.) P. K. Jain, J. Case is taken up in the revised list. None appears for the opposite party.

(2.) HEARD counsel for the revisionist.

(3.) LEARNED counsel for the revisionist contends that there has been steep rise in prices since 1983, when amount of Rs. 75/-was directed to be paid as maintenance al lowance. There cannot be two opinions that prices of the essential commodities have gone more that 4-5 times since the year 1983. The income of the husband must have also been increased at least 4-5 times. The learned Magistrate has not taken these changed circumstances into consideration. The income of husband at present must not be less than 1ooo/- per month. 6 In the circumstances, the revision is partly allowed. The amount of maintenance allowance is enhanced to Rs. 250/-per month from today. Revision partly allowed. .