PURUSHOTTAM DAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ray Sahab Yadav, learned counsel for the revisionists and Sri Umesh Chandra Prajapati, learned counsel for the opposite party no.2.

(2.) The instant criminal revision has been instituted against the impugned judgment and order dtd. 7/6/2023 passed by the Additional Sessions Judge, Court No. 1, Jhansi, in Criminal Appeal No2. 98 of 2022 (Smt. Bharti Devi Vs. State of U.P. and others) filed under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the Act No. 43 of 2005')

(3.) By the impugned order, the appellate court has set aside the order dtd. 1/11/2022 passed by the Civil Judge (Junior Division)/FTC (CAW)/J.M., Jhansi in Complaint Case No. 1023 of 2016 and directed the revisionist to pay maintenance allowance Rs.3000.00 per month to the opposite party no. 2 and Rs.2000.00 to her son, Harshit, till he attains the age of majority, from the date of order of the (Junior Division)/FTC (CAW)/J.M., Jhansi on 10th of each calender month.