GURDAS RAM Vs. KRISHNA

JUDGEMENT

(1.) The present revision petition has been directed by the husband-petitioner against the judgment dated 28.6.2008 passed in case No. 3-FTC/10 of 2008 whereby the trial court judgment was modified by enhancing the amount of maintenance to the respondent-wife and her disabled child.

(2.) Heard and gone through the record.

(3.) Relationship of the parties to the lis is not disputed. Smt. Deepa Thakur respondent No. 3 got married during the pendency of the petition under Section 125 of the Code of Criminal Procedure, before the learned trial Court as such no maintenance amount was awarded to her, whereas the learned trial Court awarded an amount of Rs. 1500/- per month to each of respondents No. 1 and 2. Nikhil another son of the petitioner is residing with petitioner-husband and is stated to be presently studying in the 10th standard. Minor respondent No. 2 is alleged to be paralytic 100% handicapped residing with his mother to whom she is looking after.