HIRALAL VALAVDAS Vs. BAI AMBA

JUDGEMENT

(1.) THIS is an application in revision against the order of a Magistrate increasing the maintenance allowance of the applicant Bai Amba, under Section 488 of the Criminal Procedure Code, from Rs. 8-4-0 to Rs. 18 per mensem, the order to take effect retrospectively from the date of the application.

(2.) IT has been argued that the Magistrate had no jurisdiction to make the order. Under Section 488, the Magistrate has power to make the maintenance payable from the date of the application. We cannot see why he should not have the same power to direct, if he thinks fit, when an application is made to vary the order as regards the maintenance payable, that maintenance at the increased rate should be paid from the date of the application.