CHANDRA KALLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Ms. Chandra Kalla, who was married to Pradeep Kumar, applied for maintenance under Section 125 Cr.P.C. and the learned Judicial Magistrate No.1, Sujangarh accepted the application vide order dated 5.11.2007 and directed Pradeep Kumar to make payment of Rs. 1,000/- per month as maintenance to Chandra Kalla. Both the parties preferred two separate revisions against the said order of the learned Magistrate. Chandra Kalla sought enhancement in the amount of maintenance whilst Pradeep Kumar assailed the order whereby maintenance had been granted to Chandra Kalla. The learned Additional Sessions Judge, Sujangarh vide order dated 15.7.2008 accepted the revision filed by Chandra Kalla and enhanced the amount of maintenance to Rs. 1,250/- per month and simultaneously, the revision filed by Pradeep Kumar was rejected.

(3.) Pradeep Kumar immediately and timely challenged the orders passed by the subordinate courts by way of S.B. Criminal Misc. Petition No.1021/2008 whereas Chandra Kalla has approached this Court against the same impugned orders in the year 2013 by way of S.B. Criminal Misc. Petition No.11/2013.