Ishwar Mandal vs Chandrika Devi
2021 Latest Caselaw 4962 Jhar

Citation : 2021 Latest Caselaw 4962 Jhar
Judgement Date : 21 December, 2021

Jharkhand High Court

Ishwar Mandal vs Chandrika Devi on 21 December, 2021

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Criminal Revision No.1811 of 2018
                                ----

Ishwar Mandal                              .... .... Petitioner
                              Versus
Chandrika Devi                             .... .... Opposite Party
                                ----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Petitioner : Mr. Rohit Agarwal, Adv.

For the O.P.                         :
                                ----
              st
06/Dated: 21 December, 2021

1. It has been submitted by Mr. Rohit Agarwal, the learned counsel that the revisionist has taken the file from him. Neither the vakalatnama has been withdrawn nor any other counsel has been engaged. The revisionist is aware regarding the pendency of the revision but still nobody has participated in the proceeding.

2. The instant criminal revision application has been filed against the impugned judgment dated 28.09.2018 passed by the learned Principal Judge, Family Court, Giridih in Maintenance Alteration Case No.25 of 2014 whereby and whereunder the application under Section 125 of the Cr.P.C. filed on behalf of the opposite party, has been allowed and the revisionist has been directed to pay Rs.6,000/- per month to the opposite party as maintenance.

3. From perusal of the records, it appears that the maintenance amount has been enhanced from Rs.15,00/- to Rs.6,000/-. The reasons for enhancement is that at the earlier the income of the husband has been assessed as around Rs.25,000/- which has been enhanced to more than Rs.50,000/-. The husband is an employee of the CCL. Considering the change in the salary, the maintenance amount has been enhanced by the court below.

4. In view of above discussion, this Court does not find any reasonable reason to interfere with the impugned order. Accordingly, the present criminal revision application being Criminal Revision No.1811 of 2018 stands dismissed.

(Rajesh Kumar, J.)

Amar/-