VITTHALRAO Vs. SAU. SHUKRATAI

JUDGEMENT

(1.) Heard learned Counsel Mr. Abhay Sambre for the applicant and learned Counsel Mr. Pravin Agrawal for the non-applicant. Admit.

(2.) The non-applicant was getting Rs. 1,000/- per month by way of maintenance from the applicant pursuant to the order passed by the Family Court under Section 127 of the Code of Criminal Procedure. Needless to say that the original order was passed under Section 125 of the Code of Criminal Procedure in the year 1986.

(3.) The non-applicant moved the Family Court again under Section 127 of the Code of Criminal Procedure for enhanced amount of maintenance. The said application was heard and by the impugned order the Family Court ordered that the applicant shall pay Rs. 5,000/- per month from the date of application i.e. 2nd January, 2010. As such the maintenance amount was enhanced by Rs. 4,000/-.