(1.) J. C. Mishra, J. This revision is directed against the judgment and order dated 4-9-98 passed by Additional Judge Family Court, Kanpur Nagar allowing the application of the opposite party No. 2 Smt. Rajeshwari and her son Shonoo under Section 125, Crpc and awarding maintenance of Rs. 400 per month to the wife and Rs. 150 to the minor son.
(2.) DESPITE the list being revised, none appears for the opposite parties Nos. 2 and 3.
(3.) THE learned Counsel then con tended that the learned Judge without recording reasons had no jurisdiction to award maintenance form the date of the application. In my opinion, the learned Judge had jurisdiction to award main tenance from the date of the application and, therefore, the order cannot be said to be erroneous.