(1.) This application under Sec. 482 of CrPC has been filed against the order dtd. 8/8/2008 passed by Second Additional Sessions Judge, Chhindwara in Criminal Revision No.105/2008 by which the maintenance amount of Rs.3,000.00 awarded by the trial Magistrate has been reduced to Rs.1000.00 per month.
(2.) Challenging the order passed by the Court below, it is submitted by counsel for the applicant that the applicant had a responsibility to look after his two minor brothers and his monthly income was Rs.4000.00 per month; whereas it has been wrongly assessed by the trial court as Rs.7000.00 per month.
(3.) Considered the submissions made by counsel for the applicant.