THAKUR PRASAD Vs. SMT. KUSUM KUMARI AND ANR.

JUDGEMENT

(1.) LIST revised.

(2.) THIS revision has been filed by the revisionist under Section 39/401 Cr.P.C. against the judgment and order dated 12.4.2001 passed by the Principal Judge, Family Court, Lucknow in Case No. 180 of 1997: Smt. Kusum Kumari v. Thakur Prasad under Section 125 Cr.P.C. whereby maintenance allowance @ Rs. 350/ - per month from the date of the application to respondent No. 1 and @ Rs. 500/ - per month to respondent No. 2 was granted.

(3.) IT reveals from the perusal of the record that the respondent No. 1 had moved an application for her as well as on behalf of her minor son for maintenance allowance under Section 125 Cr.P.C. against her husband (revisionist herein). The notice was issued to the revisionist who appeared and filed written statement but subsequent thereto he remained absent and did not turn up. Therefore, the matter was heard ex parte and the application of the respondent Nos. 1 and 2 was allowed vide order dated 12.4.2001. Feeling aggrieved with this judgment and order, this revision has been filed.