- (1.) This revisional application under Section 227 of the Constitution of India is directed against the order passed by the learned Additional Sessions Judge, 5th Court, Barasat, in Criminal Revision Case No. 556 of 2000.
(2.) The matter relates to a maintenance proceeding by the wife against the husband. The husband has filed the instant revisional application being aggrieved by the said order of the learned Additional Sessions Judge 5th Court, Barasat in Criminal Revision Case No. 556 of 2000 dated 19.6.2002.
(3.) The material point for consideration is whether the alteration of maintenance allowance or enhancement of the same can be made by the Court when the case under Section 125 Cr. P.C. by the wife against the husband is disposed of on compromise on certain terms including maintenance and regular payment of enhanced maintenance for year to year if the circumstances so demanded.;