SEEMA SINGH Vs. RAMAVTAR SINGH KATROLIYA

JUDGEMENT

(1.) The petitioners have filed this revision under Section 397/401 of the Cr.P.C against the order dated 31.10.2011 passed by the Court of Additional Principal Judge, Family Court, Gwalior in Cr.Case No.115 of 2007 whereby, an amount of maintenance has been enhanced from Rs.1000/- to Rs.2,500/- for the petitioner no.1 and from Rs.1000/- to Rs.2000/- for the petitioner no.2.

(2.) The following admitted facts have come on record that :

(3.) In brief, facts of the application under Section 127 of Cr.P.C filed by the petitioners for enhancement of the amount are that the petitioner no.2 aged 13 years is studying in Class 7th and her educational expenses are Rs.1500/- per month. It was also alleged that looking to the rise in prices, it is practically not possible to the petitioners to maintain themselves in a small sum of Rs.2500/- per month, whereas, the respondent is getting handsome salary and is a man of means. The petitioner no.1 has no source of income to maintain herself and her minor daughter. It was prayed that the total amount of maintenance be enhanced to Rs.5000/-.