- (1.) GIRIDHAR Malaviya, J. In this revision notice was issued to the opposite party to show cause why this revision be not admitted. In pursuance of the notice the opposite party has also put in appearance.
(2.) IN the proceedings under Section 125, Cr. P. C. opposite party Smt. Shail Kumari wife of applicant Ashok Kumar and their daughter Lovely were granted maintenance at the rate of Rs. 200 and Rs. 75 per month respectively. Subsequently an application under Section 127, Cr. P. C. was moved and the amount of maintenance was increased to Rs. 300 per month in favour of wife from Rs. 200 per month and Rs. 200 per month in favour of the daughter Lovely till she get married or attained the majority instead of Rs. 75 per month. The applicant has challenged the said order dated 8-1-1992 passed by Chief Judicial Magistered, Mirzapur in Misc. Case No. 87 of 1989. After giving my due consideration to the facts of this case, I think that the only change which may be called for in this case, could be in respect of the enhanced maintenance to the daughter from Rs. 75 to Rs. 200 per month. Consequently at the stage of admission itself I deem it proper to modify the said order only to the extent indicated above. This revision stands partly allowed at the stage of admission. While maintaining the order dated 8-1- 1992 mentioned above for enhancing the amount of maintenance the enhanced amount shall be Rs. 300 per month payable to Smt. Sail Kumari and Rs. 150 per month payable to the daughter of applicant Ashok Kumar (Km. Lovely) Barring this change in the amount of maintenance rest of the order passed by Chief Judicial Magistrate on 8-1-1992 shall remain as it is.
(3.) THIS revision, accordingly, stands finally disposed of in view of the observations made hereinbefore. Revision partly allowed. .;