MANSUR AHMAD Vs. SHABNAM BANO

JUDGEMENT

(1.) No one has put in appearance on behalf of the petitioner, even in the second round.

(2.) This Criminal Revision Petition under Sec. 19 (4) Family Courts Act, 1984 has been preferred claiming the following reliefs:-

(3.) As the pleaded facts and the record would reveal, the respondents, respondent no. 1 i.e. wife of the petitioner and respondent no.2 i.e. daughter of the petitioner and respondent no. 1, preferred an application under Sec. 125 Cr.P.C. before the learned Court below claiming maintenance from the petitioner; and a total amount of Rs.5,000.00 was awarded to them; Rs.2,500.00 to each of the respondents. Subsequently, by way of an application under Sec. 127 Cr.P.C., enhancement of the maintenance amount , to 8,000/- for each of the respondents i.e. a total of Rs.16,000.00, was sought by the respondents stating that the petitioner is a government servant earning a salary of Rs.37,916.00 per month. That the present petitioner filed a reply to the enhancement application, stating that after certain deductions were made from his salary, he earned an amount of Rs.24, 591.00 per month, from which he was also making certain payments towards instalments of Rs.11,900.00. That after making the payment of Rs.5,000.00 he is left with only Rs.7,691.00 in hand.