CHANDAN SINGH Vs. RAMO DEVI & ORS

JUDGEMENT

(1.) Present revision petition has been preferred by the petitioner to challenge the legality and correctness of an order dated 31.01.2018 whereby he was directed to pay Rs. 5,000/- to the respondent as maintenance in the proceedings under Section 125 Cr.P.C.

(2.) I have heard the learned counsel for the petitioner and have examined the file. The petitioner's mother is aged around more than 80 years. She has other sons, namely, Karan Singh, Virender Singh and Mahipal Singh. Behram Signh is her husband aged around 95 years. Impugned order records that the other sons, namely, Karan Singh, Virender Singh and Mahipal Singh have agreed to pay Rs. 3,000/-, Rs. 6,000/- and Rs. 4,000/- p.m. respectively to the respondent No.1 towards her maintenance.

(3.) The contention of the petitioner is that he has no sufficient income to pay Rs. 5,000/- to his mother/R-1. Respondent No.1 does not require additional money as his other brothers have already agreed to pay Rs. 13,000/- in all to her.