MURALI MAHTO Vs. PREMIA DEVI ALIAS PREMIA MEHTAINE

JUDGEMENT

(1.) This Criminal Revision has been filed under Section 19(4) of the Family Courts Act against the order dated 27.9.1997 passed by Principal Judge, Dhanbad in Cr. Misc. No. 2/95 whereby and whereunder the learned Principal Judge had enhanced the maintenance payable to the opposite party from Rs. 200/- to Rs. 500/- per month under Section 127 of the Cr.P.C.

(2.) The opposite party, namely, Pramila Devi filed an application under Section 125 of the Cr.P.C. for maintenance from the petitioner/husband at the rate of Rs. 500/- per month. The petitioner also appeared in the said case and after hearing both the parties, the Court below granted maintenance of Rs. 200/- per month in favour of the opposite parry by an order dated 17.3.1994.

(3.) The opposite party again filed a petition under Section 127, Cr.P.C. on 29.8.1995 for enhancement of the maintenance amount from Rs. 200/- to Rs. 500/- per month. It was stated that the petitioner has married second time with Niriya Devi, daughter of Liloo Mahto and as such the maintenance of Rs. 200/- may be enhanced to Rs. 500/- per month. After hearing both sides, the Principal Judge enhanced the maintenance amount from Rs. 200/- to Rs. 500/- per month by order impugned, hence this revision.