TAPAN KUMAR GHOSH Vs. AJANTA GHOSH

JUDGEMENT

(1.) The instant revisional application has been preferred by the petitioner/husband assailing the order dated January 24, 2017 passed by the learned Additional District and Sessions Judge, First Track Court No.3, Barrackpore, North 24 Parganas in Criminal Revision No.115/2016.

(2.) The facts leading to the instant revision is that opposite party/wife filed an application under Section 125 Cr.P.C. claiming maintenance from this petitioner/husband (M-Case No. 36 of 87 ) allowed on contest and she was granted maintenance @ Rs. 900 per month. Thereafter, she filed an application under Section 127 of the Code of Civil Procedure praying for enhancement which was allowed on contest and the maintenance allowance was enhanced to Rs. 4,000/- per month.

(3.) Being dissatisfied with the said order, she preferred revision being CRR 409 of 2013 before this Hon'able Court and by order dated May 8, 2014 this Court modified the order of the Judicial Magistrate, First Court, Barrackpore passed in Misc. Case No. 4 of 2009 and enhanced the maintenance allowance from Rs.4000/- per month to Rs. 4,500/- per month with effect from January 5, 2013.