BHABANI SANKAR SARKAR Vs. ANIMA DAS (SARKAR)

JUDGEMENT

(1.) Heard learned counsel, Mr. Ratan Datta for the petitioner. No representation on behalf of the respondent.

(2.) The respondent claiming to be the wife of the petitioner initiated a criminal proceeding (Crl. Misc. Case No. 16 of 2001) under Section 125 of Cr.P.C. praying for granting her maintenance @ Rs. 1500/- per month and after hearing learned Judicial Magistrate, 1st Class, Udaipur allowed maintenance @ Rs.1,200/- per month by Judgment & Order dated 27.09.2002.

(3.) In the year 2011, the respondent moved another application under Section 127 of Cr.P.C. seeking enhancement of the maintenance allowance and that petition was registered as Case No. Cr.Misc/FC/UDP/19/2011. After hearing both side, learned Judge, Family Court, Udaipur by impugned Judgment dated 15.12.2011 enhanced the maintenance allowance to Rs.3,000/- per month with effect from 1st of December, 2011.