VINOD KISHORE DIXIT Vs. STATE OF U P

JUDGEMENT

(1.) Instant revision has been preferred against judgment and order dated 12-8-1994 passed by learned Judge, Family court, Kanpur in case No. 523 of 1993 Smt. Usha Dixit v. Vinod Kishore Dixit whereby a direction was made to the revisionist to make payment to respondent ho. 2 Smt. Usha Dixit @ Rs. 500/- per month as maintenance allowance.

(2.) Heard Sri A.C. Nigam learned counsel for the revisionist and Sri Hardeo Singh learned counsel for the respondent and have gone through the record.

(3.) The facts as revealed from the record is that Smt. Usha Dixit filed complaint against revisionist Vinod Kishore Dixit under Section 125 Cr.P.C. for maintenance @ Rs. 500/ - per month to her and the same amount for her daughter Km. Jyoti. Her claim for maintenance @ Rs. 500/- per month was decreed on 12-8-1994 by the Family Judge, Kanpur Nagar but it was dismissed in respect of Km. Jyoti.