ANKITA SARKAR Vs. STATE OF U P

JUDGEMENT

(1.) The brief facts of the case are that a petition under Section 125, Code of Criminal Procedure was moved by the revisionists before the learned Principal Family Judge, Allahabad, which was registered there as Maintenance Case No. 99 of 2006. Ankita Sarkar alias Shikha v. Sanjeet Sarkar. After hearing both the parties the said petition under Section 125, Code of Criminal Procedure was disposed of on merits. After its full trial the petition was allowed and opposite party No. 2 was directed by the learned lower court that he should pay a sum of Rs. 1,500 to revisionist No. 1 and a sum of Rs. 1,000 p.m. to his son, revisionist No. 2. It was further directed that the maintenance amounts were to be paid from the date of judgment and not from the date of the petition.

(2.) This revision was listed for hearing on 27.5.2010. On that date learned Counsel for the revisionists and the learned A.G.A. were present. None was present on behalf of opposite party No. 2 Sanjeet Sarkar.

(3.) I have heard learned Counsel for the revisionists and the learned A.G.A.