- (1.) This revision has been filed against the judgement and order dated 14.9.2010 passed by the Principal Judge, Family Court, Meerut in Case No. 598 of 2006 whereby the learned Judge allowed the application under section 125 of the Code of Criminal Procedure insofar as Suhail Khan, the minor child of the revisionist was concerned.
(2.) However, by the same order learned Judge rejected the claim of the applicant-opposite party No. 1 Smt. Shaida Khan, wife of the revisionist, which is not under challenge in this revision.
(3.) The facts which are requisite to be mentioned for adjudication of this revision are that an application under section 125 of Code of Criminal Procedure was moved by Smt. Shaida Khan on behalf of herself and her minor son Suhail Khan claiming maintenance on the ground that her marriage took place about nine years back with opposite party-Ismile alias Shama, the revisionist herein. Out of their wedlock a child namely Suhail Khan was born, who is with Smt Shaida Khan. It is mentioned in the application that revisionist-Ismile alias Shama demanded dowry and used to torture her on account of non-fulfillment of dowry demand. It is also mentioned in the application that revisionist also threatened the applicant that in case if she does not bring Rs. 50,000/- with her, he will marry another lady. The application further alleges that the revisionist is a Kashtkar and his income is about 20-25 thousand per month.;