LAKHPAT SINGH Vs. JUDGE FAMILY COURT

JUDGEMENT

(1.) Mr. Neeraj Pandey, counsel for the revisionist has sent illness slip today. The order-sheet of this case speaks that on 30th April, 1999 the revision petition was adjourned because none appeared for the revisionist. Again on 7-5-1999 the revision petition was ad journed on the request of the learned counsel for the revisionist. The interim order dated 9-9-1998 of this Court is perused and it is disclosed that the matter relates to maintenance under Section 127, Cr. P. C. allowed to the opposite party No. 2 Asha Devi. The interim order dated 9-9-98 directed the payment of interim main tenance but until now the revisionist has not filed any supplementary affidavit or any statement on oath that he has com plied the interim order of this Court. Under these circumstance the learned counsel is lingering the matter for the last two dates, hence illness slip is not honoured. The revision petition is taken up for decision. The impugned judgment and order dated 31-7-98 passed by the learned Judge, Family Court, Moradabad in Miscellaneous Case No. 64 of 1997 under Section 127, Cr. P. C. has been care fully perused. The maintenance amount of Rs. 150/- has been modified to Rs. 300/-per month for opposite party No. 2 and the maintenance amount of Rs. 20/- allowed to O. P. No. 3 Km. Manju has been modified and raised to Rs. 250/- p. m. This Court after going through the reasons given by the learned Family Judge for enhancing the maintenance allowance to opposite party Nos. 2 and 3, is fully satisfied that the impugned judgment and order is perfectly justified and there is no illegality. There fore, there is no merit in this revision peti tion and the same is accordingly dismissed. The interim stay order dated 9th Septem ber, 1998 is discharged. Petition dismissed. .