DEVENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The instant revision has been filed by applicant. Devendra Singh impugning thereby the judgment and order dated 1/12/1989 passed by Sri. K.C. Agarwal, Sessions Judge Deoria awarding maintenance allowance of Rs. 400/per month to Km. Vibha, Shikha and Km. Bindu respondents 3to5.

(2.) The aforesaid revision was admitted by this Court on the question of quantum of maintenance on 14/2/1990.

(3.) I have heard Sri. M. Islam and Sri. A.C. Nigam, learned counsel for the applicants as well as the learned counsel for the State.