PARVEEN KUMAR GUPTA Vs. SORABH GUPTA

JUDGEMENT

(1.) THIS is a petition filed by the petitioner under Section 482 Cr.PC against the order dated 1.6.2007 passed by the learned Sessions Judge, Solan vide which the revision petition filed by the petitioner against the order dated 27.7.2006 passed by learned Sub Divisional Judicial Magistrate, Arki was partly allowed and the maintenance amount was reduced from Rs. 5,000 to Rs. 3,000 per month.

(2.) BRIEFLY stated, the facts of the case are that the respondent (minor) through his mother Smt. Neelam Gupta filed a petition under Section 125 Cr.P.C. for grant of maintenance as against the petitioner. The said petition was tried by the learned trial Court which granted maintenance @ Rs. 5,000 per month to the present respondent. The petitioner preferred a revision petition before the learned Sessions Judge, Solan who vide his order dated 1.6.2007, modified the order passed by the learned Magistrate and reduced the maintenance amount from Rs. 5,000 to Rs. 3,000 per month from the date of filing of the petition in the trial Court. Being aggrieved by the order passed by the learned Sessions Judge reducing the maintenance only to the extent of Rs. 3,000 per month, the petitioner has prayed that the amount awarded by the learned Sessions Judge was excessive and it deserves to be reduced considerably.

(3.) I have heard the learned Counsel for the parties and have gone through the record.