Ravindra Nath Kakkar, J. - (1.) Heard learned counsel for the parties.
(2.) This criminal revision has been preferred against the order dated 01.08.2015 passed by the Additional Principal Judge, Family Court, Kanpur Nagar in Misc. Case No. 34 of 2013 (Smt. Chandra Devi Vs. Dhani Ram), under Section 127 Cr.P.C., PS- Swaroop Nagar, District-Kanpur Nagar in which the maintenance allowance of the opposite party no. 2/wife has been enhanced by the trial court from Rs. 300/- to Rs. 4,500/- from the date of order.
(3.) Relevant facts of this revision in brief are that opposite party no. 2 Smt. Chandra Devi filed a petition No. 3 of 1991, under Section 125 Cr.P.C. in which the Court below awarded maintenance of Rs. 300/- per month by the judgement and order dated 13.07.1993. The revisionist Dhani Ram (husband) retired from service from Lala Lajpat Rai Hospital, Kanpur Nagar on 30.04.2012 and after retirement he is receiving Rs. 10,000/- pension per month. An application was filed to enhance the maintenance amount from Rs. 300/- per month to Rs. 5,000/- per month. After putting appearance in the petition filed under Section 127 Cr.P.C. on the basis of consent of the revisionist the amount of maintenance was enhanced from Rs. 300/- per month to Rs. 4,500/- per month from the date of order.;