HUMERA KUATOON Vs. MOHD YAQOOB

JUDGEMENT

(1.) List has been revised. Learned Counsel for the revisionist is present. None has appeared on behalf of the opposite party.

(2.) Heard learned Counsel for the revisionist and learned A.G.A. and perused the materials on record.

(3.) The instant revision has been preferred by the revisionist applicants challenging the order dated 28.5.2001, passed in Case No. 264 of 1999, Smt. Humera Khatoon and others Mohd. Yaqoob, passed by Ms. Sadhna Chaudhry Judge, Family Court, Allahabad whereby the Court below partly allowed the maintenance to the revisionist No. 1 and refused to grant maintenance to the children revisionists No. 2 to 6.