BINAY KUMAR SAHANI Vs. MEERA SAHANI

JUDGEMENT

(1.) The petitioner has filed this criminal revision challenging the order dtd. 10/8/2023, passed by the learned 2nd Additional Sessions Judge, Rourkela in Crl. Appeal No. 34 of 2021, modifying the order dtd. 27/10/2021, passed by the learned J.M.F.C., Rourkela, in D.V. Misc. Case No. 243 of 2021, enhancing the monthly maintenance from Rs.20,000.00 to Rs.25,000.00 and granting an additional sum of Rs.10,000.00 towards the education expenses of Opposite Party Nos. 2 and 3. I. FACTUAL MATRIX OF THE CASE

(2.) The brief facts necessary for disposal of this CRLREV are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: