BHUPINDER SINGH Vs. HARJINDER KAUR

JUDGEMENT

(1.) THE present revision has been filed by the petitioner seeking setting aside of order passed by Additional Sessions Judge, Jagadhri District Yamunanagar whereby revision filed by the respondents was accepted and they were granted maintenance of Rs. 2000/- and Rs. 1500/- per month, respectively, from the date of application.

(2.) CRIMINAL Misc. No. 38994-M of 2006 has also been filed by Harjinder Kaur and Daljeet Kaur for the enhancement of amount of maintenance.

(3.) ON 4.1.1993, Additional Chief Judicial Magistrate, Jagadhari granted maintenance under Section 125 Cr.P.C. to Harjinder Kaur and Daljeet Kaur of Rs. 400/- and Rs. 250/- per month, respectively. On 14.10.2003, both Harjinder Kaur and Daljeet Kaur filed an application under Section 127 Cr.P.C. for enhancement of the amount of maintenance on account of change in circumstances. The said application was accepted by Chief Judicial Magistrate, Jagadhri on 20.9.2005 vide which maintence of Rs. 400/- awarded to Harjinder Kaur was enhanced to Rs. 1600/- per month while in the case of Daljeet Kaur, it was enhanced from Rs. 250/- to Rs. 1000/- per month. Both Harjinder Kaur and Daljeet Kaur were not satisfied with the enhancement made by the Court and, accordingly, they filed a revision in the Court of Sessions. Vide order dated 24.5.2006, Additional Sessions Judge, Jagadhri modified the order of the trial Court by enhancing maintenance amount to Rs. 2000/- per month to Harjinder Kaur and Rs. 1500/- per month to Daljeet Kaur and that too from the date of application.