Sandeep Mehta, J. - (1.) Heard learned counsel for the parties and perused the material available on record.
(2.) By way of this petition under Section 482 CrPC, the petitioner has approached this court for challenging the order dated 25.11.2016 passed by the Judge, Family Court No.1, Bikaner, whereby the Family Court allowed the application preferred by the respondent Smt. Ganga Devi under Section 127 CrPC and enhanced the maintenance awarded to her vide order dated 29.01.2003 at the rate of Rs. 500/- per month to a sum of Rs. 2500/- per month from the date of submission of the application.
(3.) It is relevant to mention here that the respondent was awarded maintenance at the rate of Rs. 500/- per month by the learned Judicial Magistrate, Bikaner by the order dated 29.01.2003, which has attained finality as the same was never challenged. Because of the rising costs, the respondent felt constrained to maintain herself by the meager amount of Rs. 500/- per month and thus, she moved an application dated 07.12.2010 under Section 127 CrPC seeking enhancement of the maintenance awarded. The matter was transferred to the Family Court, Bikaner, from where notice was issued to the petitioner. The Family Court accepted the application filed by the respondent under Section 127 CrPC by the order dated 25.11.2016 and enhanced the maintenance awarded to her from Rs. 500/- per month under the earlier order to Rs. 2500/- per month.;