MD. ABDUL MATLEB Vs. MUSSTT ABIDA ASGORI

JUDGEMENT

(1.) Heard Mr. D. Baruah, learned counsel for the petitioner. Also heard Mr. R. Ali, learned counsel for the respondents.

(2.) This Criminal Revision Petition has been preferred by the petitioner, Md. Abdul Matleb under Sec. 397/401, read with Sec. 482 of the Code of Criminal Procedure, 1973 impugning the Order dtd. 22/12/2021, passed by learned Principal Judge, Family Court No. 1. Kamrup (M), Guwahati in Misc. Case No. 201/2019 in F.C (Crl) Case No. 213/2007, whereby the maintenance allowance awarded to the respondent Nos. 1 and 2 was increased from Rs.2,000.00 to Rs.8,000.00 per month (Rs.4,000.00 to each of the respondents w.e.f. from the date of the order i.e. 22/12/2021).

(3.) The facts relevant for adjudication of the instant revision petition, in brief, are as follows:-