Devi Shanker Shukla vs Smt. Jita Devi & Anothers
2015 Latest Caselaw 115 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 474 of 1993
 

 
Revisionist :- Devi Shanker Shukla
 
Opposite Party :- Smt. Jita Devi & Anothers
 
Counsel for Revisionist :- A.R. Dwivedi
 
Counsel for Opposite Party :- A.G.A.,B.N.Agarwal,Lakshman Singh
 

 
Hon'ble Sudhir Agarwal,J.

1. Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 401 read with Section 397 Cr.P.C. has been filed aggrieved by order dated 21.3.1993 passed by the Judge, Family Court, Jhansi in Case No. 91 of 1991, Smt. Geeta Shukla Vs. Devi Shanker Shukla under Section 127 Cr.P.C., Police Station Sipari Bazar, Jhansi. By the impugned order, learned Family Judge has allowed the application under Section 127 Cr.P.C., of wife respondent for enhancement of maintenance amount already

3. Having gone through the impugned order, I do not find any manifest error or otherwise illegality so as to warrant interference.

4. Dismissed.

5. Certify this judgment to the lower Court immediately.

Order Date :- 24.4.2015

Ashish Pd.