MANOJ KUMAR Vs. CHAMPA DEVI

JUDGEMENT

(1.) (Oral) - The petitioner under Art. 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure (for short 'Code') is directed against the order dated 17.9.2007 passed by learned Additional Chief Judicial Magistrate, Sundernagar, District Mandi, H.P. whereby he has ordered a sum of Rs. 1,000.00 per month as maintenance to the respondent and is further directed against the order dated 12.6.2012 passed by learned Sessions Judge, Mandi whereby the maintenance of Rs. 3,000.00 per month has been awarded to the respondent.

(2.) The respondent filed a petition under Sec. 125 Crimial P.C. which was allowed vide order dated 17.9.2007 and maintenance of Rs. 1,000.00 per month was awarded to the respondent from the date of filing of the petition.

(3.) The respondent later filed a revision petition before the learned Sessions Judge, Mandi, which was decided on 12.6.2012 and the maintenance was enhanced from Rs. 1,000.00 to Rs. 3.000.00 per month.