RAKESH KUMAR BANJARE Vs. UMA DEVI BANJARE

JUDGEMENT

(1.) Challenge through the present revision petition is to the order dtd. 1/7/2015 passed by the Learned Family Court, Janjgir in M.Cr.C. No. 141 of 2014.

(2.) Vide impugned order dtd. 1/7/2015, the Family Court has passed an award for grant of maintenance to Non-applicant No.1 to the tune of Rs.1500.00 and to Non-applicant No.2 an amount of Rs.1000.00, thus totaling the amount of Rs.2500.00 per month towards maintenance.

(3.) Counsel for the Applicant assailing the impugned order submits that the Family Court has committed an error in law in not appreciating the evidence which has been adduced on behalf of the present Applicant who was Non-applicant before the Family Court.