- (1.) This criminal revision has been filed by Hausila Prasad challenging the order dated 16.4.2013 passed by Principal Judge, Family Court, Faizabad by which application under Section 125 Cr.P.C. filed by opposite party no.2 was allowed and Revisionist was directed to pay Rs.1500/- per month as maintenance amount from the date application and Rs. 3500/- per month from the date of order i.e. 17.4.2013.
(2.) Heard Sri Pawan Mishra, learned counsel for the revisionist and learned AGA for the State.
(3.) It was submitted that Principal Judge Family Court failed to take into consideration that revisionist was paying regular interim maintenance from 30.10.2012. Family Court has in routine manner passed order of maintenance of Rs.1500/- per month from the date of application without any reason. There was no prayer for enhancement of interim maintenance at any point of time by any opposite parties. Principal Judge Family Court has failed to take into consideration that in the year 2014 revisionist is going to be retired. Earning of opposite party no.2 has not been taken into consideration by learned Principal Judge, Family Court.;