INDER SEN ISRANI,J. - (1.) THIS appeal has been filed Under Section 19 of the Family Courts Act, against the order dated May 1, 1992, passed by the learned Judge, Family Court, Jaipur, in case No. 341/90.
(2.) IT is submitted by Mr. Rathore, learned Counsel, that an application Under Section 125, Cr.P.C., was filed by the respondent for grant of main - tenance to her and minor child. The Family Court, vide order dated March 12, 1986, rejected the claim of maintenance so far as the respondent was concern - ed, but awarded Rs. 100/ - per month for Master Rinku. Thereafter, the respon - dent filed an appeal ( No. 254/87) before this Hon'ble Court, against the said order, which is still pending. However, on May 5, 1989, an application under Section 127. Cr.P.C, was filed by the respondent on behalf of her son, Master Rinku, for enhancement of the amount of maintenance, on the ground that he is studying in New Look School for the last two years and the expenses for the studies are about Rs. 100/ - per month. Apart from this, the other expenses of school uni - form and daily meals etc. come to about Rs. 200/ - per month. Therefore, it was prayed that since the respondent is unable to bear the said expenses, the maintenance amount of Master Rinku be increased from Rs. 100/ - to Rs. 300/ - per month.
(3.) THE learned Judge, Family Court, vide his order dated May 1, 1992, increased the amount of maintenance of Master Rinku to Rs. 300/ - per month.;