MEENAKASHI GOEL Vs. GAURAV GOEL

JUDGEMENT

(1.) Dis-satisfied with the monthly maintenance allowance of Rs.5000.00 per month awarded by the learned Additional Chief Judicial Magistrate, Paonta Sahib, the petitioner-wife challenged the order before the learned Appellate Court and failing there, has come up before this Court under Sec. 482, Code of Criminal Procedure, 1973.

(2.) The petitioner filed a petition under Sec. 125, Cr.PC for seeking monthly maintenance @ Rs.45,000.00. Learned Additional Chief Judicial Magistrate, Paonta Sahib considered such petition and in the order dtd. 15/9/2015 observed that the relationship between the parties was not in dispute as legally wedded husband and wife. It has also been mentioned in the said order that the petitioner-wife is also a qualified person with holding a degree of M.B.A.

(3.) The respondent-husband, Gaurav Goel filed an affidavit that he is unemployed these days, although he had worked in Merchant Navy till 21/9/2013. After considering the financial status of the parties, learned Trial Court directed the respondent to pay monthly maintenance allowance @ Rs.5000.00 per month to the petitioner. Aggrieved by this order, the petitioner filed a Criminal Revision Petition before Sessions Court, Nahan for its enhancement.