PUSHPAKUNWAR Vs. PRADEEP SINGH

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been filed by the petitioner/wife seeking enhancement of the maintenance awarded to her, which was enhanced from Rs.500 to Rs.1000/- per month by the Sessions Court, even though there is nothing on record to prove the income of the respondent.

(2.) Even in the memorandum filed before this Court, nothing has been stated as to how the income of the respondent is to be taken at higher value, except by stating that as per the Minimum Wages Act, the respondent must have been earning at least Rs.150/- per day, which will take his income to Rs.4,500/- per month. Even if that be taken into consideration, the order of the labour Court granting maintenance in having enhanced from Rs.500/- to Rs.1000/- does not suffer from any infirmity requiring any interference by this Court. The petition is dismissed.