SHIVA CHAND KEWAT Vs. STATE OF U P

JUDGEMENT

(1.) THESE criminal revisions having arisen out of the orders dated 10 -6 -1996 and 2 -4 -1998 passed by the Principal Judge, Family Court Kanpur Nagar under Sections 125 and 127 of the Code of Criminal Procedure (hereinafter referred to as the Code) are being disposed of by a common judgment and order.

(2.) THE facts giving rise to these revisions are that an application under Section 125 of the Code was moved by the opposite parties for seeking maintenance of Rs. 1,500 per month. It was alleged that the revisionist was getting salary of Rs. 3,000 and had income from agricultural land and groves. The opposite parties were turned out by the revisionist from his house on 17 -10 -1994 and since thereafter she alongwith children was residing with her parents. Four children - two daughters and two sons were born to the opposite party No. 1 out of the wedlock of revisionist. The daughters remained in her custody whereas sons stayed with their father and revisionist. It was alleged that the revisionist remarried in the year 1985.

(3.) AFTER recording the statements of both the parties the Principal Judge, Family Court Kanpur Nagar awarded maintenance of Rs. 300 per month to opposite party No. 1 and Rs. 150 per month to each of the opposite parties No. 2 and 3 by order dated 10 -6 - 1996.