TILAK KUMAR Vs. SUMETI DEVI

JUDGEMENT

(1.) VIDE application under Section 125, Criminal Procedure Code, Smt. Sumeti Devi and her daughter Baby Rani alias Nishi claimed maintenance from Tilak Kumar at the rate of Rs. 800/per month

(2.) I have beard the learned counsel for the parties. Admittedly, the income of the husband Tilak Kumar was Rs. 1050/- per month, out of which under the Orders of the Court he was liable to pay Ra. 300/-P. M. as maintenance to his widowed mother. The balance amount of Rs. 750/' is required to feed Tilak Kumar himself, Sumeti Devi, Baby Rani and another infant child of the parties. The grant of Rs. 250/- per month to Sumeti Devi and Rs. 150/- per month to Baby Rani is no a little higher side. Under the circumstances, I reduce the amount of ad interim maintenance granted to Sumeti Devi from Rs. 250/ -. p. m. to Rs. 200/- per month while the grant of Rs. 150/-to Baby Rani ii kept intact. Thus the total amount of maintenance will be Rs. 350/- per month. The order of the learned Judicial Magistrate is modified as stated above and this petition is disposed of accordingly.