ANTARAM MEHER Vs. BABITA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Judgment dtd. 29/6/2017 (Annexure-2) passed by learned Judge, Family Court, Bargarh in Criminal Misc. Case No.176-889 of 2015-16 is under challenge in this RPFAM, whereby allowing an application under Sec. 127 Cr.P.C. filed by the Opposite Party, the Petitioner has been directed to pay maintenance at the enhanced rate of 2,500/- per month to the Opposite Party from the date of filing of the application, i.e., from 12/8/2015.

(3.) Mr. Seth, learned counsel for the Petitioner submits that earlier in a proceeding under Sec. 125 Cr.P.C. in CMC No. 63 of 2004, learned J.M.F.C., Bargarh directed the Petitioner to pay maintenance of Rs.1000.00 per month to the Opposite Party which is being paid to her.