Allahabad High Court
Smt. Dharm Devi & Others vs State Of U.P. & Another on 28 April, 2011
Bench: Vinod Prasad
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- CRIMINAL REVISION No. - 1893 of 2011 Petitioner :- Smt. Dharm Devi & Others Respondent :- State Of U.P. & Another Petitioner Counsel :- Madan Singh Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Heard Sri Madan Singh learned counsel for the revisionists and learned A.G.A.
Since the revisionists have got right to move an application under Section 127 Cr.P.C. for enhancement of alimony amount, I am not inclined to interfere in this revision preferred by wife and children. This revision is dismissed.
However, this order will not debar the wife and children to move an application for enhancement of the amount of maintenance before the appropriate court. If such an application is filed within a period of one month from today, it is desirable to direct to the trial court to consider that application and decide it if possible within a period of six months.
Order Date :- 28.4.2011 rkg