RASHMI Vs. ROHIT

JUDGEMENT

(1.) Present criminal revision petition is filed seeking enhancement of the maintenance amount as granted by the learned Additional Principal Judge, Family Camp Court, Pataudi, Gurugram vide judgment dtd. 6/12/2023, in case No. MNT-125/417/2018.

(2.) Facts relevant to the adjudication of the present case are that the marriage between the petitioner and respondent was solemnized on 9/12/2016. A male child was born out of the wedlock of the parties on 10/10/2018. The petitioner (wife) filed a petition under Sec. 125 of the Code of Criminal Procedure, 1973, seeking grant of maintenance against the respondent (Husband). While allowing the said petition for grant of maintenance filed by the petitioner, the learned Family Court granted maintenance to the tune of Rs.10,000.00 per month to the petitioner and Rs.5,000.00 per month to the minor child, who is in the custody of the petitioner, from the date of passing of the judgment i.e. 6/12/2023.

(3.) Dissatisfied with the quantum of maintenance granted by the learned Family Court, the petitioner has filed the present criminal revision petition seeking enhancement of the maintenance amount.