Shailendra Saksena, J. - (1.) This revision is under section 19 of the Family l Courts Act, 1984, read with section 401 of the Cr.P.C., against the judgment and order dated 6.8.2001 passed by the Additional, Principal Judge, Family Court, Lucknow in Criminal Cases No. 499 of 1993 as modified by the order dated 22.8.2001.
(2.) The brief admitted facts, relevant for decision of this revision, are that revisionist and Opposite Party No. 1 are Shia Muslims and were married on 10.9.1976 at Lucknow according to the Shariyat rites, and the Opposite Party No. 2 is their son. The revisionist for herself and on behalf of Opposite Party No. 2, who at the relevant time was minor, filed a petition under section 125 of the Cr.P.C. before the judge Family Court, Lucknow for granting maintenance. The Opposite Party No. 1 did not dispute the marriage.
(3.) The respondent No. 1 has come out with a case that he had divorced his wife i.e. the revisionist by pronouncing the word "Talaq" three times on 15.1.1993 and denied his liability to pay maintenance to the revisionist on this ground. Revisionist denied the factum of the Talaq.;