Ram Autar Singh, J. - (1.) This revision has been filed against the judgment and order dated 30.1.2008 passed by Principal Judge, Family Court, Meerut, in Case No. 585 of 2004 (Puspa v/s. Kundan Singh), wherein an application under Sec. 127 Code of Criminal Procedure for enhancement of maintenance allowance has been allowed and maintenance allowance awarded in Case No. 323 of 1998 has been enhanced from Rs. 500/ -to Rs. 2000/ -for Respondent No. 1 and from Rs. 300/ -to Rs. 1500/ - per month each for her two children.
(2.) I have heard Shri Anil Mullick, learned Counsel for the revisionist and learned A.G.A. for Respondent No. 2 and perused the record. None has appeared for Respondent No. 1 to oppose this revision.
(3.) It transpires from the record that a case bearing No. 323 of 1998 was moved under Sec. 125 Code of Criminal Procedure by the Respondent No. 1 against the revisionist in the court of Principal Judge, Family Court, Meerut, in which an order was passed on 10.2.2000 and sum of Rs. 500/ - per month for Respondent No. 1 and Rs. 300/ -each for her two children was awarded as maintenance allowance. The Respondent No. 1 then instituted Case No. 585 pf 2005 against the revisionist for enhancement of maintenance allowance on the ground that her children being grown up started to go to school for getting education and the awarded amount became insufficient in order to meet their expenses. It was further mentioned that the revisionist working as Head Clerk in A.R.M. Office of State Road Transport Corporation, Ranikhet, District Almora was getting Rs. 15,000/ - per month as his salary and he had no other responsibility to pay any expenses and thus Respondent No. 1 made demand of Rs. 6000/ - per month for maintenance of herself and her children.;