GAJANAN Vs. DEEPASHREE

JUDGEMENT

(1.) Heard.

(2.) Admit. The application is heard finally with the consent of the learned advocates for the parties at the admission stage.

(3.) In this criminal revision application, challenge is to the judgment and order dtd. 23/5/2016 passed by the learned Judge of the Family Court, Akola, whereby the learned Judge has partly allowed the application for enhancement of the maintenance made under Sec. 127 of the Code of Criminal Procedure, 1973 (for short "Cr.PC) by the non-applicants.