K YESHODA BAI Vs. K SHANKARA RAO

JUDGEMENT

(1.) This criminal revision case is filed against the order of the learned Sessions Judge, Kumool reducing the quantum of maintenance which was enhanced by the learned Judicial First Class Magistrate, Yemmiganur.

(2.) Originally, the petitioner was granted a sum of Rs.250/- per month towards maintenance. On a revision filed by the first respondent herein, the, learned Second Additional Sessions Judge, Kurnool reduced the amount of maintenance to Rs.150/- per month. Subsequently, the petitioner filed Crl.M.P.No.283 of 1990 for enhancement of the maintenance on the ground that the cost of living has gone up. The learned Magistrate on a consideration of all the relevant facts, enhanced the maintenance from Rs.150/- to Rs.250/- per month. On a revision filed by the first respondent herein before the learned Sessions Judge, Kurnool, the learned Sessions Judge found that no valid reasons are put forth for enhancement of the maintenance and accordingly, the learned Judge reduced the maintenance to Rs.150/- per month.

(3.) It is seen from the order of the lower court that as petitioner failed to prove the additional income that is being derived by the husband (1st respondent herein) subsequent to the passing of the previous maintenance order, the courts below have thought it fit to confirm the maintenance as originally granted i.e., Rs.150/- per month. No doubt, the cost of living has gone up. Merely because the cost of living has gone up, it does not mean that the person who is paying maintenance should be burdened further whose income has not shown to have been increased. Therefore, I see no grounds to interfere with the order under revision. The criminal revision case is dismissed.