ISHFAQ Vs. SHAHIDA AND ORS.

JUDGEMENT

(1.) BRIEFLY , the facts of the case are that respondent -wife and her minor daughter filed an application under Section 125 Cr.P.C. for grant of maintenance on the ground that they were not having means to earn their livelihood, whereas, the petitioner -husband was having sufficient income as he was running a seed store at Gur Mandi, Dhuri and was also doing the business of property dealer. Notice in the application was issued to petitioner -husband and reply to the same was also filed. After hearing the parties as well as their counsel, learned SDJM, Malerkotla vide its order dated 9.1.2014 allowed the application of the respondents and awarded Rs. 2,000/ - per month as maintenance to respondent -wife and Rs. 1,000/ - per month to minor daughter from the date of filing of the application. Against the aforesaid order both the petitioner -husband as well as respondents -wife and minor -daughter filed revision petitions. Petitioner -husband filed revision petition for setting aside the order of grant of maintenance being on the higher side and the same was dismissed. The respondents -wife and her minor -daughter filed revision petition for enhancement of maintenance being on the lower side and the same was allowed by the revisional Court by enhancing the maintenance from Rs. 2,000/ - per month to Rs. 2,500/ - per month to the wife and Rs. 1,000/ - per month to Rs. 2,500/ - per month to minor daughter vide order dated 6.8.2015.

(2.) AGGRIEVED by aforesaid order dated 6.8.2015 passed by the revisional Court, the petitioner -husband has filed the present revision petition.

(3.) HEARD the arguments advanced by learned counsel for the petitioner and have also gone through the orders passed by the SDJM, Malerkotla as well as Additional Sessions Judge, Sangrur.