SUNIL SINGH, SON OF LATE SRIRAM SINGH, R/O VILL. Vs. NIRMALA DEVI, WIFE OF SUNIL SINGH, DAUGHTER OF SRI SARAL SINGH, R/O VILL.

JUDGEMENT

(1.) Learned counsel, appearing on behalf of the petitioner, has submitted that there was absolutely no basis for the learned Principal Judge, Family Court, Gopalganj to enhance the maintenance amount from a sum of Rs. 1,000.00 per month to a sum of Rs. 3,000.00 per month inasmuch as there was no evidence led before the learned court below to make out a case under Sec. 127 of the Code of Criminal Procedure (hereinafter referred to as the "Cr.P.C.").

(2.) I have heard learned counsel appearing on behalf of the parties.

(3.) The criminal revision application, under Sec. 19(4) of the Family Courts Act, 1984, has been filed against an order, dated 15.01.2013, passed by the learned Principal Judge, Family Court, Gopalganj, in Miscellaneous Case No. 117 of 1995, whereby, he has enhanced the amount of maintenance, payable to the opposite party, from Rs. 1,000.00 to Rs. 3,000.00 per month.