SUKHWINDER SINGH Vs. MANJIT KAUR

JUDGEMENT

(1.) PETITIONER , by way of instant petition under Section 482 of the Code of Criminal Procedure ('Cr.P.C.' for short), impugns only the revisional order dated 17.3.2015 passed by the learned Sessions Judge, Hoshiarpur, whereby maintenance amount was increased from Rs.1000/ - per month for each of the applicants to an amount of Rs.2500/ - per month for each of the applicants -respondents.

(2.) FACTS of the case are hardly in dispute. Petitioner is the husband of respondent No.1 and father of respondent No.2. When the respondents were not being maintained by the petitioner, they were forced to approach the Court by moving an application under Section 125 Cr.P.C.

(3.) THE learned trial Court vide order dated 19.8.2014 granted the interim maintenance @ Rs.1000/ - per month for each of the respondents. Feeling genuinely aggrieved, the respondents filed revision petition before the learned Sessions Judge, which came to be allowed vide impugned judgment dated 17.3.2015 (Annexure P -6). After considering the peculiar facts and circumstances of the case, the learned Sessions Judge came to the conclusion that the amount @ Rs.1000/ - per month awarded by the learned trial Court was on lower side which deserved to be enhanced to Rs.2500/ - per month to each of the applicants -respondents. Hence this revision petition, at the instance of the husband.