RAJU DEVI Vs. HARI RAM

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) This petition has been preferred against the impugned order dated 27.8.2007 passed by the Additional Sessions Judge, Parbatsar in criminal revision No. 91/2006, whereby the revisional Court partly allowed the revision petition of non-petitioner and reduced the amount of maintenance of children from Rs. 600/- per child to Rs. 400/- per child, which were awarded by the trial Court vide order dated 22.7.2006.

(3.) The submission of learned counsel for the petitioners is that there was sufficient evidence available on record about income of the non-petitioner and trial Court was fully justified in awarding the total maintenance amount of Rs. 2800/- in favour of the petitioners and there was no reason for reducing the same by the revisional Court, therefore, the order of the revisional Court is liable to be set-aside.