KEWAL SINGH Vs. HARBHAJAN KAUR

JUDGEMENT

(1.) The petitioner seeks quashing of order dated 20.11.2013, passed by JMIC, Baba Bakala and the order passed by the Sessions Judge, Amritsar.

(2.) For the sake of brevity only few facts are being mentioned. The SDJM, Baba Bakala allowed maintenance of Rs.400/- per month to the wife in a petition filed under Section 125 Cr.P.C. from 16.07.2001. In 2011 Harbhajan Kaur filed an application under Section 127 Cr.P.C. seeking enhancement. The maintenance amount was enhanced to Rs.3,000/- per month from the date of application which was 15.06.2011. A revision was filed by Kewal Singh, which was dismissed on 02.03.2015. There was no order or modification.

(3.) When the matter came up for the first date, the counsel for the petitioner did not press the amount of maintenance granted to the wife. He had submitted that the increase of maintenance could only be from the date of application submitted under Section 127 Cr.P.C. which was 15.06.2011.