N.DHINAKAR, C.J. - (1.) THE petitioner is the husband and he was ordered under Section 127 of the Code of Criminal Procedure to pay a sum of Rs. 7.000/ - per month to his wile, Smt. Reeta Devi, who is the opposite party No. 2 in this revision.
(2.) WHEN the said petition was filed for enhancement of maintenance from Rs. 1500/ -to Rs. 6000/ -, the Family Court, while allowing the petition, directed the petitioner to pay a sum of Rs. 7.000/ -, Hence, the revision. Learned counsel, appearing for the petitioner, submits that the very prayer of opposite party No. 2, Smt. Reeta Devi, in the petition filed under Section 127 of the Code of Criminal Procedure is that she is entitled for enhanced maintenance at the rate of Rs. 6.000/ - per month and therefore, the Family Court was not justified in directing him to pay a sum of Rs. 7.000/ -.
(3.) ON the above contention, I have heard Mr. M.B. Lal, learned counsel appearing for the opposite party No. 2, who submits that he will have no objection if the sum of Rs. 7,000/ - awarded as maintenance is reduced to Rs. 6,000/ -, as prayed for by opposite party No. 2 in her petition under Section 127, Cr PC.;