TEJPAL SINGH S/O SRI RAJPAL SINGH R/O VILLAGE RAMUWALA GANESH, P.S. & TEHSIL THAKUDWARA, DISTRICT MORADABAD (U.P.) Vs. SMT. OMWATI W/O TEJPAL,

JUDGEMENT

(1.) HEARD . This revision is directed against the judgment and order dated 29.11.2010, passed by Judge Family Court, Udham Singh Nagar, Camp Kashipur, in Criminal Misc. Case No. 315 of 2007, whereby said court has directed the revisionist to pay maintenance @ Rs. 1000/ - per month to his wife, and Rs. 500/ - per month to each of his children (in all Rs. 2000/ - per month).

(2.) BRIEF facts of the case are that the respondent No. 1 Smt. Omwati got married to the revisionist, and two children (one son and one daughter) were born out of the wedlock. It is further pleaded by the respondent No. 1 that she was forcibly ousted from her in -law's house, and compelled to leave the house of her husband. She has further stated that she was beaten by the revisionist. It is also pleaded by her that her husband (revisionist) not only has income from the agriculture but also runs a shop. Alleging that Rs. 30,000/ - per month is the income of her husband, the respondents (wife and the minor children) claimed maintenance @ Rs. 2,000/ - per month.

(3.) THE trial court recorded evidence of the parties, and after hearing them found that respondent No. 1 is entitled to maintenance @ Rs. 1000/ - per month, and each of the children (i.e. respondent No. 2 and 3) are entitled to maintenance @ 500/ - per month from the revisionist.