VINOD KUMAR Vs. SHIV RANI

JUDGEMENT

(1.) Heard Sri S. S. Chaubey, the learned counsel for the revisionist.

(2.) Supplementary affidavit filed today is taken on record.

(3.) The instant revision under Sec. 19(4) of the Family Courts Act, 1984 has been filed assailing validity of the judgment and order dtd. 30/11/2023 passed by the Principal Judge, Family Court, Shravasti in Maintenance Case No. 36/2019, under Sec. 125 Cr.P.C. filed by the opposite party-wife of the revisionist. The validity of the judgment has been assailed on the ground that the parties had taken divorce by mutual consent in accordance with the customs of the locality, about 14 years prior to filing of the application under Sec. 125 Cr.P.C. and this fact was concealed by the opposite party in the application under Sec. 125 Cr.P.C. The judgment has also been assailed on the ground that the opposite party did not disclose her source of maintenance for the long period of 14 years between dissolution of marriage between the parties and filing of the application under Sec. 125 Cr.P.C.