Nisha Gupta, J. - (1.) This revision petition lias been filed against the order dated 30.8.2010 passed by the learned Sessions Judge, Merta whereby revision petition filed against the order dated 7.11.2008 passed by the learned Additional Civil Judge and Judicial Magistrate, Merta has been allowed and the maintenance amount has been enhanced from Rs.2,500/- to Rs.4,500/-.
(2.) The short facts of the case are that the respondent presented a petition under Section 125 Criminal Procedure Code for a reasonable maintenance. The learned Court below awarded Rs.2,500/- as maintenance. Aggrieved by the amount, the respondent moved before the Revisional Court and the learned Revisional Court enhanced the maintenance. Hence, this revision petition.
(3.) The only contention of the present petitioner is that the Revisional Court is not competent to enhance the amount of maintenance and enhancement could be ordered only by the original Court under Section 127 Criminal Procedure Code;