SUDARSHAN AGARWAL Vs. SEEMA AGARWAL

JUDGEMENT

(1.) Both the revisional applications have been preferred by the same revisionist challenging the orders dated 24.11.2017 and 29.12.2017 passed by learned Judicial Magistrate, 5th Court, Howrah in Misc. Case No.677A of 2012 and Misc. Case no.193 of 2016 respectively under Section 127 Code of Criminal Procedure.

(2.) Misc. Case no.677A of 2012 was initiated by the present opposite party of the both revisional applications praying for enhancement of the amount of maintenance which was granted on 18.11.2004 in Misc. Case no.199 of 2002 under Section 125 Cr.P.C. On the other hand Misc. Case No.193 of 2016 was filed by the present revisionist praying for cancellation of the said order of maintenance dated 18.11.2004 under Section 125 Cr.P.C.

(3.) Learned Magistrate allowed Misc. Case no.677A of 2012 and enhanced the amount of maintenance to Rs.5,000/-(Rupees Five Thousand) and Rs.4,000/- (Rupees Four Thousand) for the petitioner (present O.P) and her minor son respectively from the date of the passing of the impugned order and directed the O.P. (the present revisionist) to pay the enhanced amount of maintenance month by month.