RAJ KUMAR Vs. SHANTA BAI

JUDGEMENT

(1.) This revision petition has been filed by the husband petitioner against the judgment dated 14-6-2000 passed by the learned Additional Sessions Judge No.2, Chittorgarh in Criminal Revision No. 22/98 by which the learned Sessions Judge enhanced the maintenance of the respondent- wife to Rs. 400.00 per month in place of Rs. 250.00 and maintenance of her children to Rs. 250.00 each per month in place of Rs. 150.00 each per month awarded by Additional Chief Judicial, Kapasan by order dated 11-3-98.

(2.) The facts giving rise to this revision petition are as follows : (i) The non-petitioner Smt. Shanta Bai who is wife of petitioner husband filed an application under S. 125, Cr. P.C. before the learned Additional Chief Judicial Magistrate, Kapasan on 22-2-96 inter alia stating that their marriage took place on 30-6-90 and because of that marriage, two daughters were born and for maintenance of herself and for her children, she claimed maintenance.

(3.) The petitioner-husband filed a reply and after recording the evidence, the learned Additional Chief Judicial Magistrate through his order dated 11-3-98 accepted the application of respondent-wife and awarded maintenance to the tune of Rs. 250.00 per month for herself and Rs. 150.00 each for her two children totalling Rs. 550.00 per month with effect from 6-3-98.