GURDIAL SINGH Vs. CHANDRAWATI

JUDGEMENT

(1.) J. C. Mishra, J. This revision has been filed against the order dated 3-8-95 passed by Judge Family Court, Agra, al lowing the application under Section 125, Cr. PC. of the opposite-party Smt, Chandrawati and awarding maintenance at the rate of Rs. 400 per month to her and Rs. 200 per month to her minor daughter from the date of the application.

(2.) THE learned Counsel for the revisionist contended that there was com promise between the parties in pursuance of which the opposite party was given lump sum maintenance amounting to Rs. 25,000 and therefore, the Magistrate committed illegality in awarding the maintenance. THE revisionist has filed copy of the agreement which indicates that the opposite-party Smt. Chandrawati had agreed to live with her husband on the condition of her maintaining properly and also discharging his parental duties towards the daughter. In clause 8 it was stated that the revisionist has deposited Rs. 25. 000 in the name of second party (Smt. Chandrawati) which will continue to belong to her.

(3.) THE revision is dismissed. Revision dismissed. .