ALTAF HUSSAIN Vs. SHAJIYA KAUSAR

JUDGEMENT

(1.) I.A.No.6078/2010 under section 5 of the Limitation Act. There is delay of 92 days in filing this appeal. For the reasons stated in the application, supported by affidavit and looking to the fact that there is no counter to the affidavit, delay in filing this appeal is condoned. Heard on admission.

(2.) This appeal is directed against the judgment and decree dated 25.11.2009 passed by First Additional Judge to the Court of Principal Judge, Family Court, Bhopal, in case no.575/2008, by which a petition filed by the respondent was allowed and the trial Court directed appellant to make payment of Rs.2,000/- per month for the maintenance of respondent no.2 Ku.Adiba Hussain, daughter of appellant and respondent no.1.

(3.) Learned counsel for appellant submitted that the appellant is not an earning person and is residing with his father, who is a retired person. The amount is on the higher side, which may be reduced to Rs.1,000/-. It is submitted that for this limited purpose, this appeal may be admitted.