SMT. MEERA JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The present revision has been filed by the applicants against the order passed by the Principal Judge, Family Court, Kanpur Nagardated 08.12016, by which monthly maintenance allowance @ Rs. 4,000.00 per month to the applicant no.1 and @ Rs. 2,000.00per month to the applicant no.3 has been awarded from the date of application.

(3.) Learned counsel for the applicants submits that the learned court below has erred in not awarding any amount towards maintenance allowance to the applicant no.2. Learned counsel for the applicant has further relied on two judgments of the Supreme Court in Noor Saba Khatoon Vs. Mohd Quasim, (1997) 6 SCC 233 and Jagdish Jugtawat Vs. Manju Lata, (2002) 5 SCC 422 to submit that the applicant no. 2 would continue to be entitled to maintenance allowance upto her marriage, despite her attaining majority.