SHASHI BALA Vs. TILAK RAJ

JUDGEMENT

(1.) The sole grouse of the petitioner is about the adequacy of the maintenance allowed to her under section 125, Criminal Procedure Code initially she had been granted maintenance at the rate of Rs. 250/- per month vide order dated March 30, 1983 of the trial Magistrate. Later on an application moved under section 127, Criminal Procedure Code this quantum of maintenance has been raised to Rs. 300/- P.M. vide order of the Magistrate dated March 25, 1986.

(2.) The petitioner not feeling satisfied with this enhancement, preferred a revision petition before the Additional Sessions Judge, Chandigarh, who dismissed the same in the light of the observations of their Lordship of the Supreme Court in Mst. Jagir Kaur and another v. Jaswant Singh, 1963 AIR(SC) 1521, wherein it has been laid down that ordinarily no revision petition can be maintained qua the quantum of maintenance only. Otherwise also the learned Judge found the rate of maintenance allowed to the petitioner as well justified.

(3.) The petitioner has filed this second revision petition labelling it to be one under section 482, Criminal Procedure Code.