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Judgment
Arvind Singh Chandel, J
The instant revision has been preferred against the order dated 26.12.2015 passed by the Family Court, Durg in Miscellaneous Criminal Case
No.234 of 2015, whereby the Family Court has allowed the application under Section 127 of the Code of Criminal Procedure and enhanced the
monthly maintenance from Rs.7,500/- to Rs.15,000/- in favour of the Respondent/wife and her two children, namely, Anjusha Chandane and Vivek
Raj Chandane. Initially, vide order dated 1.7.2014 passed in Miscellaneous Criminal Case No.66 of 2013, the Family Court had granted monthly
maintenance of Rs.7,500/- in favour of the Respondent/wife and her above-named two children. Thereafter, the application under Section 127 of the
Code of Criminal Procedure, being Miscellaneous Criminal Case No.234 of 2015 was preferred by the Respondent/wife and her above-named two
children for enhancement in the monthly maintenance. The said application for enhancement has been allowed vide the impugned order dated
26.12.2015. Hence, this revision by the husband/Applicant.
Learned Counsel appearing for the Applicant/husband, after arguing for sometime, made a submission that since the impugned order dated
26.12.2015 has been passed in favour of the Respondent/wife and her two children Anjusha Chandane and Vivek Raj Chandane and he has not
impleaded the children Anjusha Chandane and Vivek Raj Chandane as party-Respondent in the instant revision, he wants to withdraw the instant
revision with liberty to file a fresh revision impleading Anjusha Chandane and Vivek Raj Chandane as party-Respondent therein.
In view of the above submission, reserving the liberty as sought for, the instant revision is dismissed as withdrawn.