RATAN SINGH Vs. PAVAN KAUR AND OTHERS

JUDGEMENT

(1.) THE Petitioner -husband challenged before this Court the grant of maintenance to the wife -Respondent No. 1, an amount of Rs. 200/ - per month, by the trial Court, which has been confirmed by the Additional Sessions Judge, Nanded. It is an admitted position that the husband is working in the State Transport Corporation and his salary is Rs. 900/ - per month. There is a house, the rent of which is Rs. 400/ - per month. While granting rule, the only question of quantum of maintenance was to be decided in this application. Mr. Lathkar, learned Counsel appearing for the Petitioner, is not present in the Court. There is no reason why the quantum of amount granted to Respondent No. 1 as maintenance should be interfered with. In these days of inflation, Rs. 200/ - is a negligible amount and, in fact, the amount of maintenance could have been raised on notice to the other side. However, that is for Respondent No. 1 to decide, whether she wants to apply for enhancement under Section 127, Cr. P.C.

(2.) THE present Criminal Application is dismissed with costs. Rule is discharged.