CHANDRA DHARI SINGH,J. - (1.) The instant revision has been filled under Section 19(4) of Family Courts Act against order dated 30.01.2019 passed by learned Principal Judge, Family Court, Lucknow in Case No.409 of 2012 (Smt. Sarika Verma and Anr. vs. Shri Jitendra Kumar Verma) under Section 125 of Cr.P.C.
(2.) Brief facts of the case are that opposite party no. 2 and 3 filed a petition U/S 125 Cr.P.C before Principal Judge, Family Court, Lucknow which was registered as Case No.409/2012 wherein it was mentioned that the revisionist is doing business of jewellery and is earning Rs. 35,000/- per month. Vide ex-parte interim order dated 17.05.2012, the Principal Judge, Family Court, Lucknow fixed interim maintenance of Rs.1500/- for opposite party no.3. No interim maintenance was fixed for opposite party no. 2.
(3.) Opposite party nos.2 and 3 also filed a petition under the provisions of Protection of Women from Domestic Violence Act in the Court of learned Additional Chief Judicial Magistrate-I, Lucknow, which was registered as Case No.473/2012 (later on was renumbered as 1484/2013) wherein it was mentioned that the revisionist is doing business of jewellery and is earning Rs 35,000/- per month. In the said petition, learned Additional Chief Judicial Magistrate-l, Lucknow vide order dated 09.08.2012 fixed ex-parte interim maintenance of Rs.3000/- for opposite party no.2 and Rs.1000/- for opposite party no. 3.;