MEENAKSHI Vs. KAPIL

JUDGEMENT

(1.) This is a petition that has been filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the "the Code") seeking enhancement of maintenance as allowed by the Sessions Judge, Narnaul dated 23.8.2017.

(2.) In brief, the facts are that marriage between the petitioner and the respondent was solemnized on 28.1.2012, according to the Hindu rites. However, the marriage did not last very long and the petitioner was expelled from the matrimonial home on 20.7.2012. Thereafter, the petitioner filed a petition under Section 125 of the Code for grant of maintenance of Rs. 20,000/- per month. However, the Judicial Magistrate 1st Class, Narnaul, by order dated 24.10.2016 directed the respondent to pay monthly maintenance of Rs. 1,500/- to the petitioner. Being dissatisfied against the said order, the petitioner herein preferred a revision before the Sessions Judge, Narnaul, who modified the order dated 24.10.2016 and enhanced the amount of maintenance by Rs. 500/-, thereby directing the respondent to pay monthly maintenance @ Rs. 2,000/-. Aggrieved against the said order, the instant petition has been filed.

(3.) Learned counsel appearing on behalf of the petitioner assails the order of the Sessions Judge by arguing that the amount of maintenance as awarded is highly inadequate and is not enough to sustain the petitioner. It is argued that in fact, the petitioner would be entitled to Rs. 20,000/- per month along with litigation charges, as claimed.