Hemantbai vs Krishna
2023 Latest Caselaw 16269 MP

                                                           1
                          IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                             ON THE 4 th OF OCTOBER, 2023
                                         CRIMINAL REVISION No. 1373 of 2022

                         BETWEEN:-
                         HEMANTBAI W/O KRISHNA,
                         AGED ABOUT 50 YEARS,
                         OCCUPATION: HOUSEWIFE
                         R/O GRAM KHERSAI TEHSIL RAJGARH
                         (MADHYA PRADESH)

                                                                                        .....PETITIONER
                         (SHRI YASHRAJ GUPTA - ADVOCATE)

                         AND
                         KRISHNA S/O KALUSINGH,
                         AGED ABOUT 55 YEARS,
                         OCCUPATION: SERVICE
                         R/O GRAM BHADAHEDI PS KHILCHIPUR
                         (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                         (SHRI MANISH KUMAR VIJAYWARGIYA - ADVOCATE)

                               This revision coming on for admission this day, th e court passed the

                         following:
                                                            ORDER

This criminal revision has been filed by the petitioner under Section 19 of the Family Courts Act, 1984 r/w Section 397/401 of Cr.P.C being aggrieved by the judgment dated 04.03.2022, passed by learned Principal Judge, Family Court, Rajgarh, in MJCR No.75/2020, whereby the learned Principal Judge has allowed the application filed under Section 127 of Cr.P.C by awarding maintenance of Rs.3000/- per month to respondent.

2. During the course of arguments, after arguing the matter at length both Signature Not Verified Signed by: SUMATHI Signing time: 06-10-

2023 11:14:15

the parties have agreed that the amount of maintenance is on lower side and it may be increased from Rs.3000/- to Rs.4000/- per month and further it is prayed that the increased amount be ordered to awarded from the date of this order.

4 . In view of the aforesaid it is directed that the impugned order of learned Principal Judge is modified to the extent that respondent will get Rs.4000/- as monthly maintenance till her re-marriage. The enhanced amount will be paid from the date of this order and remaining part of the impugned order does not warrant any interference.

5. Accordingly, with the aforesaid, the petition stands disposed off.

Certified copy, as per rules.

(PREM NARAYAN SINGH) JUDGE sumathi

Signature Not Verified Signed by: SUMATHI Signing time: 06-10-

2023 11:14:15