JAI PRAKASH PANDEY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) Brief facts of the case are that the opposite party No. 2 filed an application before the Principal Judge Family Court, Jamshedpur under Section 127(1) Cr.P.C. praying therein to enhance the maintenance amount from Rs. 500/- to Rs. 1500/- per month on the ground of price rise of the present market. The trial court allowed the said petition and enhanced the amount of maintenance to Rs. 2000/- per month.

(3.) Learned Counsel appearing on behalf of the petitioner admitted that opposite party No. 2 Meena Pandey is his wife. His main grievance is that the amount enhanced by the trial court is too excessive in comparison to his earning. It was further submitted that the petitioner is neither the Managing Director of Herbal Pharmasutical Company, Bihar, Patna nor he is getting any rent from his house, as contended by the opposite party No. 2. It is further submitted that the applicant- opposite party No. 2 is a graduate and is earning Rs. 3000/- per month from tuition.