SHRI SHIVA KUMAR PRADHAN Vs. SMT. MEENA RAWAT

JUDGEMENT

(1.) This Petition is directed against the Order dated 30.06.2015 passed by the Family Court, East Sikkim at Gangtok in Case No.11/2014 filed u/S.127 of the Code of Criminal Procedure, 1973 ( in short, Cr.P.C.).

(2.) By the impugned order, the Family Court has enhanced the amount of monthly maintenance granted in favour of the Second Respondent, in Family (Crl.) Case No.18/2009, u/S. 125 of the Cr.P.C.

(3.) The facts, briefly stated, are as under: - Petitioner is father of the Second Respondent. Presently, the Second Respondent is residing separately with his mother, the First Respondent. Earlier, the two Respondents had filed the said Family (Crl.) Case No.18/2009 u/S. 125 of the Cr.P.C., in which a sum of Rs.6,500/- was granted as monthly maintenance to the Second Respondent vide Order dated 19.02.2011. The two Respondents, thereafter, filed Case No.11/2014 u/S.127 of the Cr.P.C. for enhancement of the aforesaid amount. The learned Family Court, after recording evidence of the parties, enhanced the aforesaid amount of monthly maintenance from Rs.6,500/- to Rs.30,000/- per month. Over and above, the Family Court also granted Rs.5.00 lakhs in favour of the First Respondent towards the amount incurred by her upon admission and prosecution of studies of the Second Respondent in an Engineering College at Bengaluru.