DHANNA RAM Vs. SMT. POONA

JUDGEMENT

(1.) IN proceedings under Section 125, Cr.P.C. the learned Magistrate, Anupgarh, under his order dated August 6, 1986 ordered payment of Rs. 150/ - per month to the non -petitioner by the petitioner her husband.

(2.) TWO revision petitions were filed before the learned Addl. Sessions Judge, one by the petitioner herein and the other by the non -petitioner. The first was for setting aside the order of the learned Magistrate and one was for enhancement of the amount of maintenance. The learned Addl. Sessions Judge under his judgment dated December 9, 1987 dismissed the revision petition of the petitioner. But allowed the revision of the non -petitioner enhancing the amount of maintenance from Rs. 150/ - to Rs. 200/ - per month, so far as the non -petitioner is concerned. It is the petitioner who has challenged the order of the learned Addl. Sessions Judge.

(3.) THE revision petition is dismissed.