ABDUL HAI QADIR BUX Vs. KM AZRA SIKANDER

JUDGEMENT

(1.) THE petitioner Chowdhry Abdul Rai was ordered to pay maintenance to his daughter, Km. Azra Sikander alias Malka, at the rate of Rs. 20/per mensem. Subsequently this amount at maintenance was increased to Rs. 25/- per mensem. On 18th July, 1963 he presented an application under Section 489, Code of Criminal Procedure seating that Kumari Azra Sikandar having attained majority was no longer entitled to a maintenance. The learned Magistrate rejected this application. The matter was taken in revision to the Sessions Judge, Lucknow. It came up for hearing before the learned Additional Sessions Judge, Lucknow who rejected the application by judgment dated 23-11-1963. Now Chowdhry Abdul Hai has come up in revision to this Court. I have heard the learned counsel, Mr. S. B. L. Asthana, for the petitioner.

(2.) THE only question raised is regarding the meaning of the word "child" in Section 488 of the Code of Criminal Procedure. That section provides.

(3.) I, therefore, see no force in this revision application and dismiss it summarily.