Daya Chaudhary, J. - (1.) The petitioner is husband before this Court. He is aggrieved by the order dated 4.7.2011 passed by the Revisional Court, Ambala whereby the order passed by the trial Court dated 11.2.2010 has been affirmed.
(2.) The petitioner-husband was married with respondent-wife. The marriage was dissolved by the decree of divorce passed on 29.2.2000 on the ground of cruelty. The appeal met with the fate of dismissal.
(3.) Initially, on the petition moved under Section 125 CrPC, the wife and her son were granted monthly maintenance allowance to the tune of Rs. 250/- and Rs. 500/-, respectively. Subsequently, an application under Section 127 CrPC was moved for enhancement of maintenance amount. The said application was allowed vide order dated 11.2.2010 whereby the monthly amount of maintenance of the wife was enhanced from Rs. 250/- to Rs. 1,500/-. The wife was also held entitled to enhanced amount of maintenance with effect from 22.1.2004. However, the son being major was no longer required any maintenance. Aggrieved by the said order dated 11.2.2010, a revision has been filed by the husband which was dismissed endorsing the findings returned by the trial Court.;