PRAVEEN Vs. SMT. LALITA AND ANR.

JUDGEMENT

(1.) This criminal revision petition under Sec. 397/401 of the Code of Criminal Procedure 1973 (for short, "the Code") is directed against the judgment dated 28.7.2005 passed by the Judge, Family Court, Udaipur (for short, "the Family Court" hereinafter) in Case No. 915 of 2003, whereby Family Court allowed the application filed by the respondent under Sec. 125 of the Code and awarded maintenance @ Rs. 500.00 per month in favour of respondents No. 1 Smt. Lalita, the wife, and Rs. 300.00per month in favour of respondent No. 2 Bhavesh, the son of the petitioner. Aggrieved by the order impugned, the petitioner has filed the instant revision petition.

(2.) I have heard learned counsel for the petitioner and perused the order impugned.

(3.) Learned counsel for the petitioner has shown me the pay slip for the month of July 2005 in respect of the petitioner. Petitioner is a permanent employee of Northern Railway and his monthly salary is Rs. 4913/-. Apart from the salary, the respondent No. 1 has stated that the petitioner is undertaking the work of repairing of television and tape-records etc., by which he earns Rs. 1500.00 per month.