RADHAKANT ADHIKARI, S/O ANAND ADHIKARI Vs. STATE OF UTTARAKHAND; REENA ADHIKARI W/O RADHAKANT; RESHMI (MINOR) D/O RADHAKANT ADHIKARI

JUDGEMENT

(1.) Delay in filing revision is hereby condoned.

(2.) This revision is directed against the judgment and order dated 21.08.2012, passed by Judge Family Court, Udham Singh Nagar, whereby said court has directed the revisionist Radhakant Adhikari to pay the maintenance of Rs. 1000/- per month to the respondent no. 2 (Reena Adhikari), and Rs. 500/- per month to his minor daughter Reshmi (respondent no. 3).

(3.) Learned counsel for the revisionist submitted that the revisionist was not married to respondent no. 2. However, from the impugned order it appears both the parties led their evidence before the trial Court. After the discussing and evidence on record the trial court found that the marriage between the revisionist and respondent no. 2 (Reena Adhikari) is proved. The trial court further found that respondent no. 3 is daughter of the revisionist (Radhakant Adhikari) and respondent no. 2 (Reena Adhikari). The said finding and fact, is based on evidence on record. The amount of maintenance directed to be pay is also just and reasonable.