DURGA DASS Vs. JUDGE, FAMILY COURT, AND OTHERS

JUDGEMENT

(1.) None turns up, on behalf of either of the parties, even in the revised call, after lunch.

(2.) On perusal of the record, it appears that by way of this revision, husband Sri Durga Dass (revisionist) has challenged the order dated 19.03.2005 passed by Judge, Family Court, Haridwar awarding maintenance to the tune of Rs. 1000/- per month to his minor daughter Km. Urvashi under section 127 Cr.P.C. claiming through her mother Smt. Sweety Rani. It appears that marriage between both the parties has been dissolved through a divorce decree based upon a mutual consent and amount of Rs. 1,00,000/- (Rupees one lakh) was paid by Sri Durga Dass (husband) to Smt. Sweety Rani (wife) as her Stridhan as well as the future maintenance allowance in lumpsum.

(3.) In view of the above, this revision now has lost its relevance and is liable to be dismissed. Accordingly, the revision is dismissed.