SHAKIR KHAN Vs. RESHAMA PARVEEN AND ANR.

JUDGEMENT

(1.) Aggrieved by the order dated 6.3.2009, passed by the learned Judge, Family Court, Kota, whereby the Judge has directed the Petitioner to pay Rs. 1,000/ -per month to Respondent No. 1, Reshama Parveen, the Petitioner's wife, from 28.1.2005 till 4.6.2005 and also to pay Rs. 1,000/ -per month for the three months of Iddat, and has also directed the Petitioner to pay Rs. 1,000/ - to the son, Farhan Khan, the Respondent No. 2, the Petitioner has approached this Court.

(2.) Mr. Abdul Kalam Khan, the learned Counsel for the Petitioner, has vehemently contended that since the Petitioner has divorced the Respondent No. 1, Reshama Parveen on 4.6.2005, she is not entitled to any maintenance. Moreover, he is aggrieved by the fact that the learned Judge has directed that the arrears of maintenance, which is to be paid to the son, should be paid by the Petitioner.

(3.) Heard the learned Counsel for the Petitioner and perused the impugned order.