Nisha Gupta, J. - (1.) This revision petition has been filed against the order dated 14.1.2009 whereby maintenance allowance has been increased under Section 127 Criminal Procedure Code
(2.) The only contention of the present petitioner is that the respondent No. 2 solemnized marriage with Banshi Khan S/o Rehman Khan and looking to the fact of re-marriage, the, -nhancement in the amount is unwarranted.
(3.) The contention or the respondent No. 2 is that she has not solemnized marriage with anybody and the allegations are not proved and the learned Court below has rightly enhanced the amount.;