Manak Mohta, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) This revision petition has been filed by Smt. Geeta Devi w/o Devender Kumar and her son Keshav, against the order passed by the learned Addl. Sessions Judge, Sangaria dated 20.08.08 in criminal revision petition No. 52/2008 filed by the husband Devender Kumar, by which the learned Sessions Judge modified the order dated 05.07.08 passed by the Addl.Chief Judicial Magistrate, Sangaria, District Hanumangarh in Cri. Misc. Case No. 155/05 and reduced the maintenance awarded by the learned Magistrate from Rs. 1500/- to Rs. 800/-.
(3.) The brief relevant facts of the case, for the just disposal of this revision petition are that it is revealed from the record that vide order dated 29.08.98 in criminal misc. petition No. 19/94 filed under section 125 Cr.P.C. by Smt. Geeta Devi (wife) against her husband Devender Kumar, for awarding maintenance. In that petition, it reveals that by compromise, maintenance of Rs. 300/- per month was awarded to Smt. Geeta Devi and Rs. 400/- was awarded to her son Keshav. In this way, in total Rs. 700/- was awarded thereby. Thereafter, it is reveled from the record that Smt. Geeta Devi filed an application on behalf of herself and her ;son Keshav under section 127 Cr.P.C. for the enhancement of the compensation awarded to her of Rs. 700/- to Rs. 2,500/- on 19.07.05. In that application it was stated that in the year 1998, by consent, Rs. 700/- was awarded to her for maintenance, during the period prices have been raised by a very higher level, therefore, request was made to enhance the maintenance for herself as well as for her son Keshav from 700/- to Rs. 2,500/-.;