JAIKUMAR MEENA Vs. SMT. RADHA MEENA

JUDGEMENT

(1.) This Criminal Revision under Sec. 397, 401 of Crimial P.C. has been filed against the order dated 13.4.2017 passed by Principal Judge, Family Court, Guna in Case no. 54/2016 by which the application filed by the respondent No.1 under Sec. 127 of Crimial P.C. has been allowed and the monthly maintenance of Rs. 4,000.00 has been enhanced to Rs. 15000.00 per month.

(2.) The necessary facts for the disposal of the present revision in short are that the respondents had filed an application under Sec. 125 of Crimial P.C. against the applicant which was registered as MJC No. 45/2009 and the applicant was directed to pay Rs. 4000.00 each of the respondent No.1 and 2 by order dated 202010. Thereafter the respondents filed an application under Sec. 127 of Crimial P.C. on the allegation that because of the inflation and hike in price, the maintenance amount of Rs. 4000.00 per month awarded to each of the respondent is liable to be enhanced to Rs. 15,000.00 per month. As by order dated 22010, the Magistrate had directed that the respondent No.2 shall be entitled for maintenance amount till she attains the majority, therefore, the application filed by the respondent No.2 was rejected by the Trial Court and the maintenance amount of Rs. 4000.00 awarded in favour of the respondent No.1 has been enhanced to Rs. 15000.00 per month from the date of the application.

(3.) It is submitted by the counsel for the applicant that cost of articles of the daily needs have not increased so much so as to enhance the maintenance of Rs. 4000.00 to Rs. 15000.00 per month. It is further submitted that the applicant has other responsibilities to look after and he has to look after his parents and, therefore, his financial condition is not such so as to pay Rs. 15,000.00 per month to the respondent No.1.