MURALI MAHTO Vs. PRAMILA 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 party 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 en- hanced 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.