ASHOK KUMAR Vs. KRISHNA DEVI

JUDGEMENT

(1.) M. C. Jain, J. I have heard the learned counsel for the revisionists and have gone through the judgment of the Family Court, Kanpur Nagar dated 24-7-1997 passed in case No. 586/1993 under Section 127, Cf. P. C. I have also con sidered the grounds of revision.

(2.) A sum of Rs. 200/- per month was granted to the wife Krishna Devi-respon dent No. 1 against the revisionist under the judgment dated 16-8-1985. The circumstances changed so much so that the salary of the revisionist increased to Rs. 2,500/- per month from Rs. 1,000/- per month as it was on 16-8-1985. The wife made an application of increasing her maintenance allowance and that of her daughter which was fixed at Rs. 100/- per month under the judgment dated 16-8-1985. On total consideration, the Court below increased the maintenance al lowance to the wife from Rs. 200/- to Rs. 500/- per month and to the daughter from Rs. 100/- to Rs. 400/- per month. The revisionist (husband) has not challenged the maintenance allowance increased for the daughter, but he challenges the maintenance allowance increased for wife-respondent No. 1. The learned counsel for the revisionist argues that he has married second time and the circumstances have changed for him also in as much as his expenditure has increased.

(3.) THE office shall send a copy of this order to the lower Court. Revision dismissed. .