LAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Lal Singh husband of opposite party no.2 Smt. Adarsh Devi has filed the instant revision against the order dated 14.12.2009 passed by the Additional Principal Judge, Family Court, Kanpur Nagar, in Case No.585 of 2001 Smt. Adarsh Devi Vs. Lal Singh under Section 125 Cr.P.C. whereby the learned Additional Principal Judge awarded maintenance to opposite party no.2 Smt. Adarsh Devi from the date of application at the rate of Rs.2500/- per month till the date of the order and from the date of order at the rate of Rs.5,000/- per month and directed the husband revisionist to make payment of the maintenance at the aforesaid rate.

(2.) It appears from the order sheet that though the arguments have also been advanced earlier, the revision could not be admitted, the same is admissed today with the consent of both the parties.

(3.) Heard Sri B.N. Rai, learned counsel for the revisionist, Sri Ghanshyam Dwivedi, learned counsel for the opposite party no.2, learned AGA for the State and perused the record.?