- (1.) List revised. None present from the side of the revisionist. Learned A.G.A. is present.
(2.) Heard and perused the records.
(3.) By impugned order dated 31.3.2005, Family Court, Allahabad had awarded maintenance to applicant-revisionist, Anara Devi, by allowing her application under section 125 Cr.P.C., from the date of order. The revisionist has challenged this order and prayed for grant of maintenance from the date of her application under section 125 Cr.P.C.;