- (1.) V. K. Chaturvedi, J. This revision has been preferred against the ex-parte judgment and order dated 2-8-2000 passed by Judge, Family Court, Allahabad in case No. 272 of 1993 allowing the application filed by opposite party No. 2 under Section 125 Cr. P. C. and directing the revisionist to pay maintenance allowance at the rate of Rs. 500 per month to opposite party No. 2 and Rs. 500 per month to her minor son aged about 11 years from the date of application i. e. 18-8-1993. The revisionist also moved an application for setting said the ex-parte order dated 2-8-2000 and on that application revisionist was direct to deposit a sum of 10,000 but that condition was not complied with by the revisionist and therefore, application for setting aside the ex-parte order has been rejected on 21-12-2000. On this revision following interim order was passed on 18-1-2001: "meanwhile, the operation of order dated 2-8-2000 passed in Case No. 272 of 1993 by Judge, Family Court, Allahabad is stayed on the condition that the revisionist shall deposit or pay half of the amount accured so far within one month and shall further deposit or pay half of the amount every month as mentioned in the impugned order. "
(2.) IN spite of the order dated 18-1-2001 passed by this Court, revisionist did not deposit amount mentioned in the impugned order in the Court concerned. Heard Sri V. S. Singh learned Counsel for the revisionist and the learned A. G. A. It is contended that the revisionist is a poor man and is not in a position to deposit the half of the amount pursuant to order dated 18-1-2001.
(3.) FROM the perusal of the impugned order dated 2-8-2001, it transpires that revisionist is running a hotel as well as general merchant shop and is earning Rs. 3,000 per month. After hearing the submissions made by the learned Counsel for the parties and perusing the entire materials on record, Judge Family Court, Allahabad, after considering the entire materials on record, has passed the impugned order dated 2-8-2001. The maintenance amount at the rate of Rs. 500 to opposite party No. 2 and Rs. 500 to her minor son are not excessive in these days. Since the revisionist failed to comply the conditions imposed by this Court, the revision is, therefore, dismissed.;