RAVINDRA MAURYA Vs. MANSHA DEVI AND 2 OTHERS

JUDGEMENT

(1.) Heard Sri Ram Niwas, learned counsel for revisionist, learned A.G.A. for the State of U.P. and Sri Harindra Prasad, learned counsel for opposite party nos. 1 and 2.

(2.) This criminal revision under Section 397/401 Cr.P.C. has been filed against judgment and order dated 29.04.2015 passed by Principal Judge, Family Court, Mau in Case No. 1398 of 2014 - Mansha Devi Vs. Ravindra Maurya, under Section 127 Cr.P.C. (arising out of Case No. 115 of 1997, under Section 125 Cr.P.C., whereby the revisionist was directed to pay maintenance to the opposite party no. 1 @ Rs.2500/- per month from the date of order and @ Rs.1500/- per month, to opposite party no. 2 from the date of order. Revisionist was further directed to pay Rs.1000/- per month to opposite party no. 2 from the date of application till the date of order and Rs.2000/- per month from the date of order till the date of her marriage. Arrears of maintenance was directed to be paid in five equal installments, at the intervals of three months.

(3.) Brief facts as transpire from the record are that opposite party no. 1 Mansha Devi, wife of revisionist filed a Case No. 115 of 1997 under Section 125 Cr.P.C. against the revisionist for grant of maintenance. Which was decided vide order dated 29.08.1998, directing the revisionist to pay maintenance to the opposite party nos. 1 and 2, @ Rs.500/- and Rs.300/- per month, respectively. The revisionist was complying the above order. Meanwhile the opposite party no. 2 filed the above application under Section 127 Cr.P.C. for enhancement of maintenance, before Principal Judge, Family Court, Mau, which was decided vide impugned judgment and order dated 29.04.2015 and the revisionist was directed to pay enhanced maintenancce to opposite party nos. 1 and 2 as stated above. Aggrieved therefrom, the revisionist filed this criminal revision on the grounds mentioned in the memo of revision.