FEMIDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THESE revision petitions have been filed against the order dated 9th July, 2010 to the extent of grant of maintenance from the date of order instead of from the date of filing of the application. The short facts of the case are that the petitioner filed an application under Section 125 Cr.P.C. The trial court has awarded Rs. 1000/ - per month maintenance from the date of the petition, but revisional court has amended the order and it has been ordered to be paid from the date of order instead of date of filing of the application, hence, these revision petitions.

(2.) THE contention of the present petitioner is that Court below has rightly ordered the maintenance from the date of the application and no reasons have been mentioned by the revisional court to award it from the date of the order and further it has also been contended that Rs. 1000/ - per month is a very merger amount, hence, it should also be adequately enhanced.

(3.) HEARD learned counsel for the parties and perused the impugned orders.