SHYAMA DEVI Vs. SAT PAL SINGH

JUDGEMENT

(1.) Cr.MP(M) No.433 of 2020

(2.) By way of instant criminal revision filed under Section 397 read with Section 401 of the Code of Criminal Procedure, challenge has been laid to order dated 6.7.2019 passed by learned Sessions Judge (Family Court), Mandi, District Mandi, H.P., in petition No.111/19/2018, titled as Shyama Devi versus Sat Pal Singh , whereby learned Court below while allowing the prayer made on behalf of the petitioner under Section 127 Cr.P.C., for enhancement of maintenance amount awarded under Section 125 Cr.P.C., enhanced the amount of maintenance from Rs. 2500/- to Rs.6000/-.

(3.) Mr. Devender K. Sharma, Advocate has put in appearance on behalf of the respondent.