MOHD. UMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision has been preferred against the judgment and order dated 21.9.2000 passed by Judge, Family Court, Meerut whereby he allowed the application for the opposite party No. 2 filed under Sec. 125, Cr. P.C. and directed the revisionist to pay maintenance amount to her at the rate of Rs. 500 from the date of application, i.e. 23.10.1999 till the date of divorce, i.e., 7.6.2000 and further directed to pay the amount of Iddat for a period of three months and ten days at the rate of Rs. 500 per month. By the same order he further directed to the revisionist to pay Rs. 400 to her minor son Sohaib from the date of application, i.e., 23.10.1999 till he attains the age of majority.

(2.) Heard' Sri N.I. Jafri, learned Counsel for the revisionist, Sri Virendra Kumar, learned Counsel for the Opposite Party No. 2 and learned AGA.

(3.) It is contended by the learned Counsel for the revisionist that there is no provision under Sec. 125, Cr. P.C. by which the Magistrate or Judge, Family set aside and regarding other part of the order for maintenance to the wife till the date of divorce and to her minor son at the rate of Rs. 400 per month, he contended that he is ready to pay maintenance till he attains the age of majority.