GANGA RAM Vs. BEGU DEVI

JUDGEMENT

(1.) This petition has been filed against the order dated 2.6.2012 passed by the Additional Sessions Judge, Mandi in Criminal Revision No. 4 of 2012.

(2.) "Key facts" necessary for the adjudication of this petition are that respondent had filed Cr.M.A. No. 307/IV/09 on 28.10.2009 seeking enhancement of maintenance amount in the Court of Judicial Magistrate 1st Class, Court No.3, Mandi. Judicial Magistrate 1st Class enhanced the maintenance from Rs. 800.00 per month from the date of passing of order, i.e. 19.12.2011. Respondent filed criminal revision against the order dated 19.12.2011 before the Additional Sessions Judge, Mandi. He enhanced the maintenance amount of Rs. 5000.00 per month.

(3.) Respondent appeared as PW-1. She has tendered her evidence by way of affidavit Ex.PA. She has reiterated the contents of the petition. According to her, due to change in circumstances and increase in the cost of living, she is entitled to enhanced maintenance. According to her, earlier petitioner was Blacksmith and subsequently promoted as Forman.