RAJESH KUMAR Vs. KAMLESH

JUDGEMENT

(1.) The contour of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, Smt. Kamlesh respondent wife has instituted a petition for maintenance under section 125 Cr.PC against Rajesh Kumar petitioner-husband. The District Judge, Family Court has accepted the petition and directed the petitioner-husband to pay a sum of Rs. 3000/- per month to her as maintenance allowance, vide impugned judgment dated 3.10.2012.

(2.) Aggrieved thereby, the petitioner-husband has preferred the present revision petition, to challenge the impugned judgment, invoking the provisions of section 19(4) of the Family Courts Act, 1984.

(3.) After hearing the learned counsel for the petitioner-husband, going through the record with his valuable help and after considering the entire matter deeply, to my mind, there is no merit in the instant revision petition in this context.