GURCHARAN SINGH Vs. HARDEV KAUR

JUDGEMENT

(1.) THIS is dispute between Hardev Kaur and her husband Gurcharan Singh alias Gurcharan Daas. On 1-3-1982, Hardev Kaur was allowed maintenance by the concerned Court at the rate of Rs. 140/- per month, when her husband Gurcharan Singh was getting Rs. 675/-per month by way of salary in his capacity as a Clerk in a Government School. The amount of maintenance was subsequently increased by the trial Court to Rs. 250/- per month on an application made by her under Station 127 of the Code of Criminal Procedure. A revision was preferred by her against the order of the learned Judicial Magistrate lit Class for enhancing the amount of maintenance to Rs. 700/- per month on the ground that the fame is inadequate having regard to the fact that Gurcharan Singh has started receiving salary at a much high rate, viz, more than Rs. 2. 000/- per month. The learned Additional Sessions Judge, Sangrur, Shri J. K. Goel. thereupon enhanced the amount of maintenance to Rs. 350/- in favour of Hardev Kaur.

(2.) HER husband Gurcharan Singh alias Gurcharan Dass has filed this Criminal Revision against the order dated 20-4-1990 of Shri J. K. Goel, Additional Sessions Judge, Sangrur, enhancing the amount of maintenance to Rs. 350/- per month.

(3.) ON the other hand, Hardev Kaur, being aggrieved about the inadequacy of the amount of maintenance fixed by the learned Additional Sessions Judge has preferred Criminal Misc. No. 10289-M of 1990 for enhancing the amount of maintenance. These two petitions-Criminal Revision No. 536 of 1990 and Criminal Misc. No. 10289-M of 1990, being directed against a common judgment of the learned Additional. Sessions Judge are being disposed of by a common order.