PARMESHWAR DAYAL, J. - (1.) THIS revision has been directed against the judgment and order dated July 28, 1984, passed by Sri Jitenira Singh, Vth Munsif -Magistrate, Lucknow in proceedings under Section 125, Cr. P. C. (Case No. 767 of 1980), directing the revisionist Pradeep Kumar Agarwal to pay Rs. 400/ - per month as maintenance to the opposite party No. 1 Smt. Sunita from the date of application and Rs. 200/ - per month for the maintenance of opposite party No. 2 Km. Nidhi Agarwal from the date of her birth.
(2.) THE revisionist Pradeep Kumar Agarwal is the husband of the opposite party No. 1 Smt. Sunita. The opposite party No. 2 Km. Nidhi Agarwal is a minor aged about 6 years who was born from their wedlock. The marriage of the revisionist and the opposite party No. I had taken place in October, 1978 and the opposite party No. 2 was born on December 18, 1979 The opposite party No. 1 Smt. Sunita was brought by her father to his house in Lucknow on January 25, 1979. The opposite party No. 2 was born and brought up at Lucknow She graduated herself. The petitioner lived at Biswan town, district Sitapur where his father had some business. The opposite parties filed an application under Section 125, Cr. P.C. The revisionist contended that his wife wanted him to live with her father at Lucknow as she did not like to reside in Biswan Town after having been in Lucknow since her birth.
(3.) AFTER the parties adduced their evidence, the learned Magistrate passed the impugned order. Hence this revision.;