- (1.) By means of this criminal revision, the revisionist has challenged the order dated 24.08.2015 passed by Principal Judge, Family Court, Ambedkar Nagar in Case No.518/2013, whereby in the proceedings under Section 125 Cr.P.C., the revisionist has been directed to pay a sum of Rs.2,000/- per month as maintenance from the date of order to the opposite party No.2 and thereafter to pay a sum of Rs.10,000/- per month from the date of joining the service.
(2.) I have heard learned counsel for the parties and have also perused the impugned order.
(3.) The brief facts are that the revisionist and the opposite party No.2 were married in the year 1997 but "Gona" was performed in the year 1999. The opposite party No.3 was born out of the said wedlock, but the revisionist and his family members had always been demanding additional dowry. Since the father of the opposite party No.2 was not in a position to fulfill their demand, therefore, she was forcibly evicted from the house and since then she along with her minor daughter, was living with her parents. The opposite parties No.2 and 3 then moved an application under Section 125 Cr.P.C. for maintenance on the ground that they were unable to maintain themselves while the revisionist had an income of Rs.20,000/- per month.;