BHANWAR LAL Vs. NUTAN @ CHANDA

JUDGEMENT

(1.) The revision petition has been filed by the petitioner -husband challenging the order dated 28.5.2007 passed by the learned Family Court, Udaipur whereby the learned Judge has enhanced the maintenance being awarded to the respondent wife from a sum of Rs. 500.00 to a sum of Rs. 1,000/

(2.) The learned counsel for the petitioner has submitted the petitioner is a driver and is suffering from Asthma.

(3.) The learned judge considered the fact that the maintenance of Rs. 500.00 awarded to the wife in the year 1999 and thereafter cost of living has gone up and accordingly while exercising its powers under Sec. 127 Crimial P.C., the maintenance amount has been enhanced from Rs. 500.00 to Rs. 1,000.00 cannot be said to be unjust by any stretch of imagination.