KRISHAN KUMAR Vs. PUSHPA DEVI

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 482 Cr.P.C. is for setting aside the order dtd. 16/1/2017 (Annexure P-l) and order dtd. 24/1/2018 (Annexure P-2) whereby the application filed by the respondents under Sec. 127 Cr.P.C. was allowed and the maintenance to the respondents has been enhanced upto Rs.10,000.00 per month by the learned Additional Sessions Judge, Narnaul.

(2.) Vide order dtd. 16/1/2017, learned Sub Divisional Judicial Magistrate, Kanina, had enhanced the maintenance of each of the respondents from Rs.1,000.00 per month to Rs.3,000.00 per month. Dissatisfied with the said amount of maintenance, the respondents filed a revision petition and the learned Additional Sessions Judge, Narnaul, vide his order dtd. 24/1/2018, keeping in view the inflation, health condition of the respondents and the salary of the petitioner-husband, enhanced the amount of maintenance to Rs.10,000.00 per month each to the respondents.

(3.) Aggrieved against the orders of the courts below whereby the amount of maintenance has been enhanced and the respondents have been held entitled maintenance Rs.10,000.00 per month to each of the respondent, the petitioner has filed the present petition.