SHIVA KUMAR PRADHAN Vs. MEENA RAWAT AND ORS.

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.) MR . A. Moulik, learned Senior Counsel appearing on behalf of the Petitioner, has argued that the Second Respondent, whose date of birth was 08.01.1994, had attained majority on 07.01.2012, therefore, he was not entitled to receive maintenance u/S. 125 Cr.P.C. after the said date, hence no enhancement u/S.127 Cr.P.C. was possible. He has also argued that grant of lump sum amount of Rs. 5.00 lakhs in the above manner was also not permissible u/S. 127 Cr.P.C., therefore, the Order should be set aside.