PANKAJ KUMAR S/O SHRI AMARNATH Vs. JUDGE FAMILY COURT AND SMT. MANJU SHARMA W/O PANKAJ KUMAR D/O SNEHILAL SHARMA

JUDGEMENT

(1.) THIS revision is directed against judgment and order dated 14.05.2004, passed by Judge Family Court, Udham Singh Nagar, whereby said court has directed the revisionist to pay maintenance at the rate of Rs. 800/ - per month to his wife and Rs. 300/ - per month to his daughter.

(2.) HEARD learned Counsel for the parties.

(3.) THE revisionist contested that application under Section 125 Cr.P.C., but admitted that he was married to the respondent No. 2. He further pleaded that his salary is Rs. 3,558/ - per month. He pleaded that respondent No. 2 is earning, as she is working as a teacher.