- (1.) Vakalatnama filed by Sri Anand Kumar Srivastava, Advocate on behalf of respondent nos.2 & 3 today in the Court, is taken on record.
(2.) Heard learned counsel for the revisionist, Sri Anand Kumar Srivastava, learned counsel for respondent nos.2 & 3, learned AGA for the State and perused the record.
(3.) Learned counsel for the revisionist submitted that the impugned order is wrong on facts of law; that the maintenance of Rs.5000/- per month for wife and Rs.2000/- per month for minor daughter of revisionist has been awarded from the date of order; that the revisionist has no source of income and is only a labour; that the land is in the name of his father; that the revisionist had purchased a truck on loan, the instalment of which could not be paid by him; that the revisionist is not able to make payment of the excessive maintenance awarded by the Principal Judge, Family Court, Moradabad.;