RAYEES KHAN Vs. JAHIDA BI

JUDGEMENT

(1.) This revision under Section 397/401 of the Code of Criminal Procedure, 1973, hereinafter in short as "Code", read with Section 19(4) of the Family Courts Act, 1984 has been filed against the order dated 2-1-2014, passed in MJC No. 568/2012, by which learned Principal Judge, Family Court, Bhopal awarded interim maintenance to the tune of Rs. 3,500/- per month to the respondent No. 1, Rs. 3,000/- each to respondent Nos. 3 and 4 and Rs. 2,500/- to respondent No. 5. After perusal of the impugned order and other documents available on record, following facts are not disputed by the parties; hence detailed pleadings are not required to be discussed:--

(2.) That, the respondent No. 1 is legally wedded wife of the applicant.

(3.) That, the respondent Nos. 2 to 5 are children of this couple.