NIRMALA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) This revision is directed against an order passed by 1st Additional Sessions Judge on 26.9.1991 by which he allowed the revision against the judgment of the Magistrate passed on 8.4.1991 and set aside an order of granting of amount of Rs. 250/- per month as maintenance to the petitioner No. 1 and Rs. 100/- per month for petitioner No. 2.

(2.) The notice was issued to opposite party No. 2. It has been served upon him through his brother, He did not appear.

(3.) I have heard learned Counsel for the parties and have gone through record.