MUKARRAM, S/O AKBAR Vs. TAHRUNISSHA, W/O MUKARRAM D/O HAZIA AND KM. KOSIN (MINOR) D/O MUKARRAM C/O TAHRUNISSHA RAD MOTHER NATURAL GUARDIAN

JUDGEMENT

(1.) Heard.

(2.) This revision is directed against judgment and order dated 19.02.2011, passed by Judge, Family Court, Haridwar, in miscellaneous case no. 120 of 2004, whereby said court has directed under section 125 Cr.P.C., to the revisionist Mukarram to pay maintenance at the rate of '1,500/- per month to his wife and '1,000/- per month to his female child.

(3.) Learned counsel for the revisionist stated that revisionist is a labour. In reply to this, learned counsel for the respondent submitted that revisionist is a farmer who has sufficient means to maintain wife, and the child. It is also pleaded that revisionist has divorced the respondent no. 1.