SANJAY KUMAR JAIN Vs. KU. JAINESHA

JUDGEMENT

(1.) BY this criminal revision, the applicant has challenged the order dated 26.6.2006 passed by the learned Additional Sessions Judge, Damoh in Criminal Revision No.31/2006, whereby the maintenance granted to the respondent was increased from Rs.500/- to Rs.3,000/- per month.

(2.) THE brief facts relating to the present revision are that the respondent has moved an application under Section 125 of Cr.P.C. through her maternal grand-father Sundarlal Jain that the marriage of Rashmi Jain took place with the applicant and on 13.5.1997 the respondent was born. On 16.9.1999 Rashmi Jain had expired due to burn injuries and thereafter the respondent was residing with her maternal grand-father. The applicant did not care to maintain the respondent, and therefore the respondent claimed for maintenance from the applicant.

(3.) THE learned JMFC Damoh after considering the evidence adduced by the parties granted a maintenance of Rs.500/- to the respondent, whereas it was increased by the Revisionary Court upto Rs.3,000/- per month.