GAYATRI Vs. GOPI LALA SHARMA

JUDGEMENT

(1.) The instant revision petition has been filed on behalf of the petitioner challenging the order dated 30.8.2008 passed by the learned Judge, Family Court, Udaipur in Case No. 494/2004, whereby, the application filed by the petitioner under Sec. 125 Code Criminal Procedure was partly allowed.

(2.) In this case, the grievance of the petitioner is that firstly, the quantum of maintenance amount is on the lower side and secondly, that the maintenance amount should have been directed to be paid to the petitioner from the date of filing of the application and not from the date of the order as directed by the learned Judge, Family Court, Udaipur.

(3.) Learned counsel for the petitioner submits that the petitioner has led sufficient evidence on the record to the effect that the respondent, who is her husband was earning sufficiently by running his own photo state shop and by doing work of accounts. He therefore, submits that the amount of maintenance be enhanced and direction be issued to make payment of the amount of maintenance from the date of filing of the application.