ABDUL RASHID Vs. JAMEELA BI

JUDGEMENT

(1.) The impugned order dated 31.8.2010 passed by learned Second Additional Principal Judge of Family Court.

(2.) Previous order for maintenance was passed on 26.9.2005 whereby maintenance of Rs. 600/- and Rs. 400/- total Rs. 1,000/- was awarded in favour of the non-applicant. After five years non-applicant has filed the application for enhancement under section 127 of CrPC.