- (1.) Smt. Panno Rani Sharma and five her children have filed this revision against the judgment and order dated 22.3.2003 passed by Principal Judge, Family Court, Jhansi, awarding maintenance allowance of Rs. 500/- to the revisionist Smt. Panno Rani and Rs. 300/-each to her five children.
(2.) In brief the facts of the case are that Smt. Panno Rani on her behalf and on behalf of her children filed an application under section 125 Cr.P.C. against her husband Kishan Lal Sharma for maintenance of Rs. 3,000/- for herself and Rs. 2,000/- each for her five children. The learned Lower Court allowed the application and awarded maintenance as mentioned above. The applicant Smt. Panno Rani being dissatisfied with the impugned order dated 22.3.2003 has filed this revision for the enhancement of the maintenance amount. Against the impugned order dated 22.3.2003, the opposite party Kishan Lal Sharma did not file any revision.
(3.) The case was taken up on 16.8.2010 when the learned Counsel for the revisionists was present but none was present for the opposite party Kishan Lal Sharma. In these circumstances the arguments of the learned Counsel for the revisionists as well as learned A.G.A. were heard. I have gone through the entire record as well as the impugned order.;