KHUSHWANT SINGH Vs. HARVINDER KAUR

JUDGEMENT

(1.) The matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, in the wake of petition filed by Harvinder Kaur, respondent-wife, the Chief Judicial Magistrate enhanced the amount of maintenance allowance from Rs.2500/- to Rs.4,000/- per month, vide impugned order dated 30.04.2012(Annexure P-7).

(2.) Aggrieved thereby, Khushwant Singh(husband) filed a criminal revision petition, to challenge the impugned order(Annexure P-7), whereas Harvinder Kaur(wife) has preferred another cross criminal revision petition for enhancement of the maintenance amount.

(3.) The Revisional Court dismissed both the revision petitions and affirmed the impugned order(Annexure P-7), by means of impugned judgment dated 29.01.2013(Annexure P-9).