MADHU Vs. RAJESH GUPTA

JUDGEMENT

(1.) The case was taken up for hearing through video conferencing.

(2.) Petitioners have preferred the present petition under Section 10 of the Contempt of Courts Act, 1971 against the respondent for wilfull disobedience of order dated 13.06.2019 passed by this Court in CRR No.718 of 2012.

(3.) Brief facts are that initially petitioners filed a petition for grant of maintenance. An amount to the tune of Rs.500/- was awarded under the unamended provisions of Section 125 Cr.P.C. Later on the petitioners filed a fresh petition under Section 127 Cr.P.C. for enhancement of maintenance on account of change of circumstances. The Chief Judicial Magistrate, Moga vide order dated 18.01.2012 passed an order granting maintenance to the tune of Rs.5500/- per month each to the petitioners. The order was made applicable from 18.01.2012 i.e. from the date of order.