AFSANA BANO (SMT.) Vs. AUSAF AHEMAD

JUDGEMENT

(1.) With the consent of learned counsel for the parties matter i.s heard finally.

(2.) This revision petition under sections 397/401 of the Code of Criminal Procedure, 1973 (for short, hereinafter referred to as Cr.P.C.,) is directed against the order dated 13/06/2014 passed by learned Additional Principal Judge, Family Court, Gwalior in MJC No.127/2012 whereby maintenance at the rate of Rs.1,200/ - per month and Rs.800/ - per month has been granted under section 125 Cr.P.C., respectively, in favour of the petitioner and her daughter.

(3.) It is submitted by learned counsel for the petitioner that the learned Principal Judge has not properly evaluated the evidence adduced by the petitioner and, therefore, the impugned order suffers from illegality and impropriety. Learned counsel in this regard has placed on reliance on the pronouncement in the case of Asif Saied Vs. S.M.Unnissan Rana and others reported in 2012(1) MPLJ 134. The grievance of the petitioner is that maintenance amount granted by the learned Principal Judge is on the lower side and in view of inflation and the contemporary needs for sustainance, the same is totally inadequate, therefore, prayer has been made for enhancement of the maintenance amount.