SAMPAT DEVI Vs. AMRIT LAL

JUDGEMENT

(1.) Both the petitioners, by the instant criminal revision, seek enhancement of the maintenance granted in their favour by the judgment and order dated 6-5-2005 passed by the Judge, Family Court, Udaipur (for short, the Family Court hereinafter) on an application filed by the petitioners under Section 125 Cr.P.C., whereby the Family Court granted maintenance in favour of petitoner No.1 @ Rs.600/- per month and in favour of petitioner No.2 @ Rs.400/- per month. Petitioner No.1 is the wife and petitioner No.2 is the minor daughter of the nonpetitioner.

(2.) I have heard learned counsel for the parties and perused the impugned judgment and order, as also the material available on record.

(3.) It is contended by the learned counsel for the petitioners that the amount of maintenance granted by the Family Court is inadequate keeping in view the market rate and inflation. Learned counsel for the non-petitioner submits that the non-petitioner is a Class IV employee of the State Government and though his salary is Rs.6700/- per month as noticed by the trial Court, but according to the learned counsel, the petitioner has taken loans of Rs. 50,000/- from SBBJ, Chetak Circle, Udaipur and Rs. 80,000/- from the Oriental Bank of Commerce, Town Hall, Udaipur. Out of these loan amounts, the non-petitioner got solemnized the marriage of his son and daughter, who had been residing with the petitioner and, therefore, according to the learned counsel, the petitioner is required to pay the instalments of the loans taken from the aforesaid two banks.